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State of Punjab - Section

Section 45 in Punjab Gram Panchayat Act, 1952

45. Power of Panchayats to refuse to entertain criminal case.- If at any time it appears to the 1* * Panchayat that the offence is one for which the sentence which the 1* * Panchayat is competent to pass would be inadequate, it shall send the record of the case by order in writing to the 2[Chief Judicial Magistrate].