Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 43 in The M.P. Gram Nyayalaya Rules, 2001 43. Exclusion of jurisdiction of Courts. - Except as provided in the Act no Civil, Criminal or Revenue Court shall try any case or take cognizance of any offence which is triable by a Gram Nyayalaya, regarding which notification under Rule 40 has been issued.
