Section 63 in The Chhattisgarh Gram Nyayalaya Rules, 2001
63. Return of documents.
- The document, if any, produced by the parties shall be taken into consideration and shall be returned to the party producing it soon after the disposal of the case by the Gram Nyayalaya. If the Pradhan of the Gram Nyayalaya feels that any document filed by any party is a basis of dispute then such document shall be returned to party on his application and true copy of the same has been furnished.
