Section 21(4) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
(4)Notwithstanding anything contained in any other law for the time being in force, in the trial of any civil, revenue or criminal proceeding before it, the Gram Nyayalaya shall in general, be guided by the principles of natural justice, that is to say :-(a)if a claim is made against any person or if any person is accused of any offence, that person shall be informed as soon as may be of the claim or the grounds of accusation as the case may be;(b)every such person shall be given a reasonable opportunity of being heard in the matter before any decision is arrived at.
