Gram Nyayalayas Act, 2008

Second Schedule (See Sections 13 and 14)

Part I: Suits of a Civil Nature within the Jurisdiction of Gram Nyayalayas

      i.         Civil Disputes:

a.      right to purchase of property;

b.     use of common pasture;

c.      regulation and timing of taking water from irrigation channel.

     i.        

     ii.         Property Disputes:

a.      village and farm houses (Possession);

b.     water channels;

c.      right to draw water from a well or tube well.

    i.        

    ii.        

    iii.         Other Disputes:

a.      claims under the Payment of Wages Act, 1936 (4 of 1936);

b.     claims under the Minimum Wages Act, 1948 (11 of 1948);

c.      money suits either arising from trade transaction or money lending;

d.     disputes arising out of the partnership in cultivation of land;

e.      disputes as to the use of forest produce by inhabitants of Gram Panchayats.

Part II: Claims and Disputes under the Central Acts Notified Under Sub-Section (1) of Section 14 by the Central Government

(To be notified by the Central Government)

Part III: Claims and Disputes under the State Acts Notified under Sub-Section (3) of Section 14 by the State Government (To be notified by the State Government)

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