Section 16 in The M.P. Gram Nyayalaya Adhiniyam, 1996
16. Jurisdiction of the Gram Nyayalaya.
(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (No. V of 1908) or the Code of Criminal Procedure, 1973 (No. 2 of 1974) or the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) a Gram Nyayalaya shall have exclusive jurisdiction-(i)to hear and determine any suit for recovery of money not exceeding one thousand rupees and also the execution and other miscellaneous proceedings arising therefrom and for that purpose the Gram Nyayalaya shall be deemed to be a Civil Court.(ii)to inquire and try offences under :-(a)Sections 160, 172, 174, 175, 178, 179, 180, 269, 277, 279, 283, 289, 290, 294, 323, 334, 336, 341, 352, 358, 374, 379, 411, 426, 428, 447, 448, 506 (first part), 509 and 510 of the Indian Penal Code, 1860 (No. XLV of 1860);(b)the Cattle Trespass Act, 1871 (No. 1 of 1871);(c)the Madhya Pradesh Juvenile Smoking Act, 1929 (No. VII of 1929); and(d)Section 13 of the Public Gambling Act, 1867 (No. III of 1867) and for that purpose the Gram Nyayalaya shall be deemed to be a Criminal Court.(iii)to hear and dispose of cases under Sections 248 and 250 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and for that purpose the Gram Nyayalaya shall be deemed to be the Court of Tahsildar :Provided that it shall not be competent for the Gram Nyayalaya to impose a fine exceeding five hundred rupees but if in any case it considers that circumstances of the case warrant imposition of a higher fine, it may refer the case to the Sub-Divisional Officer who shall, after giving the party concerned an opportunity of being heard pass such orders in respect of fine as he may deem fit.(2)Notwithstanding anything contained in sub-section (1), the Gram Nyayalaya shall not-(i)try suits-(a)on a balance of partnership account;(b)for a share or part of a share under an intestacy or for a legacy or part of a legacy under a will;(c)for the recovery of rent of any immovable property;(d)for foreclosure, sale or redemption in the case of a mortgage or for the declaration of any other right to or interest in, immovable property;(e)by or against minors or persons of unsound mind;(f)by or against the Central Government or the State Government servant or a local authority or any statutory body or a public servant acting or purporting to act in his official capacity;(g)the cognizance of which by Civil Court is barred under any law for time being in force.(ii)take cognizance :-(a)of an offence in a case where the accused is a previous convict;(b)of the offences under Sections 379, 411 and 428 of the Indian Penal Code where the value of the property or the animal, as the case may be, is more than Rs. 500/-;(c)of the offences of Sections 172, 174, 175, 178, 179 and 180 unless these offences have been committed in relation to a Gram Nyayalaya;(d)of an offence in a case where either the complainant or the accused is a public servant or a member of a Gram Nyayalaya.
