Section 56 in The Himachal Pradesh Panchayati Raj Act, 1994
56. Gram Panchayat not to revise or alter its decision.
(1)Except as provided in sub-section (2) or to correct a clerical error, a Gram Panchayat shall have no power to cancel, revise or alter any decree or order passed by it.(2)On an application made within one month of the date of the decree or order or knowledge thereof in case personal service of summons has not been affected, a Gram Panchayat, may for sufficient reasons to be recorded, restore any suit or proceeding which has been dismissed in default or set aside a decree or order which has been passed ex-parte.
