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Union of India - Section

Section 11 in The Gram Nyayalayas Act, 2008

11. Jurisdiction of Gram Nyayalaya.—

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or the Code of Civil Procedure, 1908 (5 of 1908) or any other law for the time being in force, the Gram Nyayalaya shall exercise both civil and criminal jurisdiction in the manner and to the extent provided under this Act.