Gram Nyayalayas Act, 2008
ग्राम न्यायालय अधिनियम, 2008
An Act to provide for the establishment of Gram Nyayalayas at the grass roots level for the purposes of providing access to justice to the citizens at their doorsteps and to ensure that opportunities for securing justice are not denied to any citizen by reason of social, economic or other disabilities and for matters connected therewith or incidental thereto.
- Act number
- Act 4 of 2009
- Year
- 2009
- Enacted on
- 07-01-2009
- In force from
- 02-10-2009
- Jurisdiction
- Central Act (India)
- Subjects
- Judiciary And Legal Profession
Read the full text of Gram Nyayalayas Act, 2008 section by section on LawLens.
Official source: India Code