Section 44 in The Himachal Pradesh Panchayati Raj Act, 1994
44. Exclusion of Gram Panchayat jurisdiction.
- A Gram Panchayat shall have no jurisdiction to take cognizance of any of the following suits:-(a)a suit for a balance of partnership account;(b)a suit for a share or part of a share under intestacy or for a legacy or part of legacy under a will;(c)a suit by or against the State or a public servant for acts done in his official capacity; and(d)a suit by or against a minor, or a person of unsound mind.
