Report No. 114

4.7. Procedure.-

Keeping in view the nature of the dispute, the Panchayat Court shall after notice to parties, assemble in the village where the dispute has arisen or if it is not accessible, then in the nearest village, accessible by public road transport, hear parties, examine witnesses, if any, produced making a brief note of the evidence and dispose of the dispute there and then on the same day. In 90 per cent. of the disputes this procedure will provide adequate safeguards for judicial and judicious disposal of disputes.