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 1] [Entire Act] State of Punjab - Section Section 63 in The Punjab Panchayati Raj Act, 1994 63. Wrong institution of suits. - If at any time, it appears to the Gram Panchayat that it has no jurisdiction to try a suit, it shall direct the petitioner, by order in writing, to file his suit in the proper court.
