Section 41(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)The jurisdiction of a Gram Panchayat shall extend to any suit of the following description if its value does not exceed two thousand rupees:-(a)a suit for money due on contract other than a contract in respect of immovable property;(b)a suit for the recovery of movable property or for the value there of;(c)a suit for compensation for wrongfully taking or damaging a moveable property;(d)a suit for damages caused by cattle trespass; and(e)a suit under clauses (f) and (i) of sub-section (3) of section 58 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974).
