Section 19(2) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
(2)If at any stage of the proceedings, a civil suit or revenue case is compromised between the parties, the Gram Nyayalaya shall record the compromise and decide the suit or case, as the case may be, in terms thereof, and if a criminal offence is compounded the Gram Nyayalaya shall acquit the accused.
