Section 73 in The Chhattisgarh Gram Nyayalaya Rules, 2001
73. No power to after or review a decision.
- A Gram Nyayalaya shall have no power to cancel, revise or after any order passed by it but clerical or arithmetical mistakes in any order arising due to any accidental slip or omission may at any time be corrected by the Gram Nyayalaya either on its own motion or on the application of any of the parties.
