Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 61 in The Punjab Panchayati Raj Act, 1994

61. Limitation.

(1)The provisions of any law fixing a period of limitation for civil or revenue proceedings shall be deemed to be amended to the extent that the period of limitation of any suit triable by a Gram Panchayat shall not exceed three years.
(2)Any time spent on proceedings before a Gram Panchayat to which the provisions of this section are applicable shall be excluded from any period of limitation prescribed by law for suits in other courts.