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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(3) in Punjab Gram Panchayat Act, 1952

(3)A decree passed by a 1* * Panchayat shall be executed by it in such manner as may be prescribed. If the 1* * Panchayat finds any difficulty in executing a decree, it may forward the decree to the civil or revenue court having jurisdiction and such court shall thereupon proceed to execute the decree as if it were a decree passed by itself.