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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(1) in The West Bengal Panchayat Act, 1973

(1)The Sessions Judge and the Sub-divisional Judicial Magistrate within the local limits of whose jurisdiction the Nyaya Panchayat is situate, shall have the power at all times to inspect the proceedings of any criminal case and the records of criminal cases maintained by a Nyaya Panchayat.