Section 31(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)Notwithstanding anything contained in the Civil Procedure Code, 1908 (5 of 1908), or in the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974), every suit instituted under this Act shall be instituted before the Pradhan, or in his absence before Up-Pradhan, of the Gram Panchayat of the Gram Sabha area in which the defendant, or any of the defendants, where they are more than one, ordinarily resides or carries on business at the time of the institution of the suit irrespective of the place where the cause of action arose.
