Section 40(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(1)Soon after the completion of the training of members of Gram Nyayalaya and the date of the commencement and functioning of the Gram Nyayalaya shall be notified by the Collector. After the date so notified notwithstanding anything contained in the Code of Civil Procedure, 1908, the Code of Criminal Procedure, 1973 and the Chhattisgarh Land Revenue Code, 1959, the Gram Nyayalaya shall have subject to the provisions of the Act, exclusive jurisdiction to try civil, criminal and revenue cases as specified in the Act.
