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State of Punjab - Section

Section 49 in The Punjab Panchayati Raj Act, 1994

49. Power of Gram Panchayat to refuse to entertain criminal case.

(1)If at any time it appears to the Gram Panchayat that the offence is one for which the sentence which the Gram Panchayat is competent to pass would be inadequate, it shall send the record of the case by order in writing to the Chief Judicial Magistrate.