- A Circle Panchayat shall have no jurisdiction to take cognizance of the following suits;(1)a suit for a balance of partnership account, unless a balance has been struck by the parties or their agents;(2)a suit for a share or part of share under an intestacy or for a legacy or part of a legacy under a will;(3)a suit by or against the Government or a public servant for acts done in his official capacity;(4)a suit by or against a minor or a person of unsound mind;(5)a suit cognizable by a revenue court under the Delhi Land Reforms Act, 1954, except as provided in this Act.
