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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(1)Every suit instituted in a Gram Nyayalaya shall include the whole of the claim which the plaintiff is entitled to make in respect of the cause of action, but he may relinquish any portion of the claim.