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 0] [Section 112] [Entire Act] State of Punjab - Subsection Section 112(2) in Punjab Gram Panchayat Act, 1952 (2)Any dispute arising between such bodies shall be referred for decision to Government or such officer as it may appoint in this behalf and such decision shall be final and shall not be questioned in any court of law.
