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 17] [Section 53] [Entire Act] State of Punjab - Subsection Section 53(2) in The Punjab Panchayati Raj Act, 1994 (2)If the Gram Panchayat considers that a case is flaw or frivolous or vexatious it may call upon the complainant to show cause why he should not pay compensation to the accused.
