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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(g) in The Punjab Panchayati Raj Act, 1994

(g)in which the matter directly and substantially in issue is pending for decision or has been heard and finally decided by a Court of competent jurisdiction in a former suit between the same parties or those under whom they claim.