(1)The District Court or the Court of Session, as the case may be, with effect from such date as may be notified by the High Court, may transfer all the civil or criminal cases, pending before the courts subordinate to it, to the Gram Nyayalaya competent to try or dispose of such cases.(2)The Gram Nyayalaya may, in its discretion, either retry the cases or proceed from the stage at which it was transferred to it.
