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 8] [Entire Act] State of Punjab - Section Section 22 in Punjab Gram Panchayat Act, 1952 22. Failure of conciliation proceeding not to affect the proceedings of.- After the commencement of this Act no proceedings of a Gram Panchayat shall be rendered invalid for want of a certificate of failure of conciliation proceedings.
