Report No. 114

IV. Other Disputes:

(i) Non-payment of wages and violation of Minimum Wages Act.

(ii) Money suits either arising from trade transaction or money-lending.

(iii) Disputes arising out of the partnership in cultivation of land.

(iv) Disputes as to the use of forest produce by local inhabitants.

(v) Complaints of harassment against local officials belonging to police, revenue, forest, medical and transport department.

(vi) Disputes arising from the Bonded Labour System (Abolition) Act, 1976 and the Protection of Civil Rights Act, 1955.