Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Punjab - Subsection Section 55(g) in Punjab Gram Panchayat Act, 1952 (g)in which the matter directly and substantially in issue is pending for decision in or has been heard and finally decided by a Court of competent jurisdiction in a former suit between the same parties or those under whom they claim.
