Section 69(3) in The Punjab Panchayati Raj Act, 1994
(3)A decree passed by a Gram Panchayat shall be executed by it in such manner as may be prescribed and if the Gram Panchayat finds any difficulty in executing a decree, it may forward the decree to the civil or revenue court having jurisdiction and such court shall thereupon proceed to execute the decree as if it were a decree passed by itself.
