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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(1) in Punjab Gram Panchayat Act, 1952

(1)the offences mentioned in Schedule T-B, provided that the value of the property concerned with the offence is not in excess of two hundred and fifty rupees, but shall not empower the said Panchayats to try any person liable to enhanced punishment under section 75 of the I.P.C.