Section 17 in The Chhattisgarh Gram Nyayalaya Rules, 2001
17. Execution of order passed by Gram Nyayalaya.
(1)Every order passed by a Gram Nyayalaya shall be deemed to be a decree passed by a Civil Court having jurisdiction to pass it and shall be executed in a manner by the Court having jurisdiction to execute that decree.(2)The execution of such order shall be made by Gram Nyayalaya after giving intimation to the opposite party. If the execution is not possible the Gram Nyayalaya shall send the order/case to the Civil Court of competent jurisdiction.
