Holding of National Lok Adalat to be held on 11.05.2024 (Second Satuday).

 
Hon'ble Mr. Justice Sureshwar Thakur
Judge, Punjab & Haryana High Court
and
Chairman, High Court Legal Services Committee

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As per the Legal Services Authorities (Amendment) Act 1994, Lok Adalat settlement is no longer a voluntary concept. This Act has given a Statutory flavour to Lok Adalats.In Chandigarh a Permanent Lok Adalat was established on 07.08.1998. This was first of its kind in India.