64. Final decision.- (1) At the conclusion of the trial, the 1* * Panchayat shall pass a decree in writing with or without costs of the suits in such form as Government may by rule prescribe and shall enter particulars of the decision in the register of suits.
(2)If any money is paid over or if any property is transferred in the presence of 1* * Panchayat in satisfaction of a decree it shall enter the payment or the transfer in the register of suits.(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.
