(1)The jurisdiction of a Circle Panchayat shall extend to any suit of the following description if its value does not exceed two hundred rupees :(a)a suit for money due on contract, other than a contract in respect of immovable property;(b)a suit for the recovery of movable property or for the value thereof;(c)a suit for compensation for wrongfully taking or injuring a movable property; or(d)a suit for damages caused by cattle trespass.(2)The Chief Commissioner or the prescribed authority may, by notification in the official Gazette, direct that the jurisdiction of any Circle Panchayat shall extend to all such suits of such value not exceeding five hundred rupees as may be specified in the notification.
