Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Chattisgarh - Subsection Section 51(v) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (v)to receive applications within thirty days from the date of death for substitution of legal representative of the deceased parties during the pendency of the application/plaint;
