Report No. 114

6.14. Language.-

The proceedings before the Gram Nyayalaya shall be conducted in the State language permitting the dialect of the locality to be used. The record of the Gram Nyayalaya shall be maintained in the State language and copies shall be furnished to those who desire the same. This approach will ensure that the litigant will understand what is going on in the court. The decision shall be, if not by consent of the parties, recorded in the language of the court.