(2)Without prejudice to the powers conferred under sub-section (1)the dispute which a Gram Panchayat, or as the case may be,the Zilla Panchayat may be, take cognizance,which may be a dispute relating to:-(a)irrigation channel in the Gram;(b)cattle trespass;(c)damages of crops cause by cattle trespass;(d)gambling;(e)encroachment of one's land by another;(f)theft of property where the value of such property does not exceed five hundred rupees; and(h)such other petty family and social disputes.
