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State of West Bengal - Section

Section 89 in The West Bengal Panchayat Act, 1957

89. No order to be set aside without notice to opposite party.

- No decision or order of a Nyaya Panchayat shall be set aside under the proviso to section 86 or under the proviso to section 88 unless notice in writing has been served by the Nyaya Panchayat on the opposite party.