LexSection 30 — Application of Indian Evidence Act, 1872.
The Gram Nyayalayas Act, 2008
A Gram Nyayalaya may receive as evidence any report, statement, document, information or matter that may, in its opinion, assist it to deal effectually with a dispute, whether or not the same would be otherwise relevant or admissible under the Indian Evidence Act, 1872 (1 of 1872).Open in Lexace · Ask the AI about this section