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 9] [Entire Act] State of Punjab - Section Section 38 in Punjab Gram Panchayat Act, 1952 38. Jurisdiction.- The criminal Jurisdiction of a Gram Panchayat shall be confined to the trial of offences specified in 1[Schedule 1-A].
