Section 16(2) in The M.P. Gram Nyayalaya Adhiniyam, 1996
(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.
