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[Cites 0, Cited by 1] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(2) in Punjab Gram Panchayat Act, 1952

(2)Res Judicata.-The provisions of sections 10 and 11 of the Code of Civil Procedure, 1908 (V of 1908) and section 403 of the Code of Criminal Procedure, 1898 (V of 1998) shall apply to all civil, revenue and criminal proceedings before a 2* * Panchayat.