Section 31(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Notwithstanding anything contained in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), every proceeding specified under section 48 shall be transferred by the revenue court concerned to the Gram Panchayat within the local area in which the land concerned is situated and the Gram Panchayat shall decide such proceedings in the manner prescribed:Provided that where land is included in the local area of more than one Gram Panchayats, the revenue court concerned shall transfer the proceedings to the Gram Panchayat within the area of which the greater part of the land is situated.
