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Report No. 154

17. Nyaya Panchayat to close a case in certain circumstances.-

If, in a civil dispute it becomes necessary to decide:

(a) legal title to immovable property; or

(b) any legal question regarding the validity of a contract of agreement; or

(c) any complicated issue of fact or law which should be decided by court of law, the Nyaya Panchayat may on its own motion and shall on an application by either party to the dispute pass orders closing the case, and advise the parties to approach the appropriate civil court.



The Code of Criminal Procedure, 1973 Back




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