Report No. 114

4.4. Continuation of existing Nyaya Panchayat laws.-

In some states, the local Nyaya Panchayat laws provide for voluntary submission of disputes for resolution of Nyaya Panchayats constituted under the local law. The jurisdiction is minimal and has hardly been proved to be effective. However, if voluntary submission of jurisdiction to such Panchayat can be retained without in any way impinging upon the new forum herein suggested, no exception need be taken to it.