Section 56(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in any other law for the time being in force and subject to the other provisions of this Act, the jurisdiction to try any of the suits mentioned hereunder shall vest in a Gram Panchayat,-(a)suits for the recovery of movable property or the value of such property ;(b)suits for money or goods due on contracts or price thereof ;(c)suits for compensation for wrongfully taking or injuring movable property ; and(d)suits mentioned in clauses (j), (k), (l) and (n) of sub-section (3) of s. 77 of the Punjab Tenancy Act, 1887, or any other law for the time being in force.
