(3)Notwithstanding anything contained in sub-section (1) a Panchayat shall be competent to take cognizance suo moto of cases falling under sections 160, 228, 264, 277, 289, 290, 294, 510 of the Indian Penal Code, and under section 3 and 4 of the Punjab Juvenile Smoking Act, 1918, (XLV of 1860. VII of 1918)3[or any other Act for the time being in force.]
