- No suit shall lie in any Nyaya Panchayat -(a)on a balance of partnership account;(b)for a share or part of a share under an intestacy, or for a legacy or part of legacy under a Will;(c)by or against the Union of India or a State Government or a local authority or public officers for acts done in their official capacity;(d)by or against minors or persons of unsound mind or when any such person is in the Opinion of the Nyaya Panchayat a necessary party;(e)for the assessment, enhancement, reduction, abatement, apportionment or recovery of rent of immovable property; or(f)by a mortgagee of immovable property for the enforcement of the mortgage by foreclosure or sale of the property or otherwise, or by a mortgagor of immovable property for the redemption of the mortgage.
