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State of Chattisgarh - Section

Section 21 in The Chhattisgarh Gram Nyayalaya Rules, 2001

21. Dismissal of complaint for want of prosecution.

- If the complainant fails to appear on the date fixed for hearing or if in the opinion of the Gram Nyayalaya the complainant has shown negligence in prosecuting the complaint, the Gram Nyayalaya may dismiss the complaint.