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] [Section 55] [Entire Act] State of Punjab - Subsection Section 55(f) in Punjab Gram Panchayat Act, 1952 (f)on account of any dispute or matter regarding which any suit or application may be made in a Revenue Court as defined in the Punjab Tenancy Act, 1887, except as provided by clause (d) of sub-section (1) of section 52;
