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State of Madhya Pradesh - Section

Section 8 in The M.P. Gram Nyayalaya Rules, 2001

8. Hearing in civil cases.

(1)For the hearing of a revenue case the Gram Nyayalaya, shall follow the same procedure as is prescribed for revenue matters in the M.P. Land Revenue Code, 1959.
(2)At the hearing of the civil case the Gram Nyayalaya shall first examine the applicant/plaintiff and his witnesses and thereafter the defendant/ non-applicant and his witnesses.