Report No. 129
Urban Litigation Mediation as Alternative to Adjudication
| Contents | |
| Chapter 1 | Introductory |
| Introductory | |
| Chapter II | Nature of Litigation in Urban Courts |
| Nature of Litigation in Urban Courts | |
| Year-wise position in District and Subordinate Courts | |
| Chapter III | House Rent/Possession Litigation |
| House Rent/Possession Litigation (1) | |
| House Rent/Possession Litigation (2) | |
| House Rent/Possession Litigation (3) | |
| Chapter IV | Litigation other Then one under the Rent Act |
| Litigation other Then one under the Rent Act | |
| Chapter V | Miscellaneous Suggestions |
| Miscellaneous Suggestions (1) | |
| Miscellaneous Suggestions (2) | |
| Chapter VI | Revisional Jurisdiction of High Court |
| Revisional Jurisdiction of High Court | |
| Chapter VII | Criminal Jurisdiction |
| Criminal Jurisdiction | |
