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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(1) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(1)Before proceeding to hear any civil suit or revenue case or try any offence, the Gram Nyayalaya shall, in first instance, in every case, make every endeavour to bring about a reconciliation between the parties.