(1)The State Government may establish a Gram Sabha Adalat for a gramdan village consisting of such number of members of the Gram Sabha and in such manner as may be prescribed and such Gram Sabha Adalat shall have power to try and dispose of-(a)any dispute of a civil nature between residents of the Gramdan village which the parties have by a written agreement, referred to the Gram Sabha Adalat for decision ;(b)any criminal case other than a case involving an offence which is not compoundable, or which is compoundable only with the permission of the court, under the provisions of the Code of Criminal Procedure, 1898.[Now Code of Criminal Procedure, 1973 (2 of 1974).
