Section 65(1) in The Punjab Panchayati Raj Act, 1994
(1)Subject to the provisions of clauses (c) and (d) of section 56 of the Gram Panchayat shall add as parties to suit any person whose presence as parties it considers necessary for a proper decision thereof and shall enter the names of such parties in the register of suits, and suit shall be tried as between the parties whose names are entered in the said register :Provided that when any party is added notice shall be given to him and he shall be given an opportunity of appearing before the trial of the suit is proceeded with.
