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] [Entire Act] State of Gujarat - Section Section 15 in Gujarat Panchayats (Third Amendment) Act, 1963 15. Amendment of section 242 of Guj. VI of 1962.- In section 242 of the principal Act, the following shall he added at the end, namely:- "or the Nyaya Panchayat is debarred from entertaining such suit or from taking cognizance of such offence under any provision of this Act".
