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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(3) in The Chhattisgarh Gram Nyayalaya Rules, 2001

(3)...................
  ….....................................
Seal Signature of the Secretary
Form IX[See Rule 66]Money receipt
Case No. ….......... Date...............
Name of parties  
R. No. …..............  
Received from ...... S/o ....... R/o ........ the sum of Rupees ....... (in words) ....... only on account of .......... in case No..................................SignatureSeal of the Gram NyayalayaForm X[See Rule 74]DeclarationI, ...........son of........... a member of Gram Nyayalaya do solemnly affirm that I have ceased to be a member of any political party and I will conscientiously and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office in accordance with law, without fear or favour, affection or ill-will.
Place ..................... .................................
Date ....................... Signature and Name of the Member
Form XI[See Rule 77]Receipts
Date Amount Received on Application/ Plaint/ Revenue/civil cases (Rule 5) Amount received tor any party in execution(including Receipt No.) Complaint fees in criminal cases Amount of fine Amount of copy fees
(1) (2) (3) (4) (5) (6)
 
Amount of Inspection fees Amount of Summons/ Notice Fees Amount of Diet Money Total of the day's receipt Balance Amount of prior date Total Amount (Total of Column 10 and 11)
(7) (8) (9) (10) (11) (12)
 
Expenses
Date Copy remuneration paid to Registrar Amount of Remuneration of Kotwar/ Court Servant Diet Money paid to witnesses
(1) (2) (3) (4)
 
Amount if any received and given to Decree Holderin Execution Court related other expenses (itemwise) Total expenses of the day Balance of the day (After deduction of theexpenses in column 7 from the total day)
(5) (6) (7) (8)