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] [Entire Act] State of Himachal Pradesh - Section Section 68 in The Himachal Pradesh Panchayati Raj Act, 1994 68. Finality of decree or order of the Gram Panchayat. - A decree or order passed by a Gram Panchayat in any suit, case or proceedings under this Act shall be final subject to the provisions of section 67.
