Section 25 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
25. Limitation.
- No Gram Nyayalaya shall take cognizance of a-(a)civil suit after the expiry of three years from the date on which the right to sue accrued;(b)criminal case after the expiry of one year from the date on which the offence was committed.
