(1)Soon after the completion of the training of members of Gram Nyayalaya and the date of the commencement and functioning of the Gram Nyayalaya shall be notified by the Collector. After the date so notified notwithstanding anything contained in the Code of Civil Procedure, 1908, the Code of Criminal Procedure, 1973 and the Madhya Pradesh Land Revenue Code, 1959, the Gram Nyayalaya shall have, subject to the provisions of the Act, exclusive jurisdiction to try civil, criminal and revenue cases as specified in the Act.(2)All cases pending immediately before the notification published under sub-rule (1) shall be adjudicated by the respective Courts.
