Section 5(b) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006
(b)Where all the parties to the suit decide to exercise their option and to agree for settlement by the Lok Adalat or where one of the parties applies for reference to Lok Adalat, the procedure envisaged under the Legal Services Authority Act, 1987 and in particular by Section 20 of that Act, shall apply.
