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State of Chattisgarh - Section

Section 24 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

24. Place of institution.

- Every case under this Act shall be instituted before the Gram Nyayalaya within whose jurisdiction the cause of action arises or the defendant or any of the defendants in the suit actually or voluntarily resides or carries on business or personally works for gain.