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Union of India - Section

Section 28 in The Gram Nyayalayas Act, 2008

28. Transfer of civil disputes.—

The District Court having jurisdiction may, on an application made by any party or when there is considerable pendency of cases in one Gram Nyayalaya or whenever it considers necessary in the interests of justice, transfer any case pending before a Gram Nyayalaya to any other Gram Nyayalaya within its jurisdiction.