Section 31 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
31. Finality of the decision.
- The decision of the Gram Nyayalaya in any suit or criminal case tried by it shall be final :Provided that a revision petition may be filed against the final decision of the Gram Nyayayala :-(a)in civil cases before the Civil Judge, Class I;(b)in criminal cases before the Judicial Magistrate, Class I; and(c)in revenue cases before the Sub-Divisional Officer.
