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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(2)(c) in The West Bengal Panchayat Act, 1957

(c)the District Magistrate or Subdivisional Magistrate may, with the consent of the parties, transfer any case cognizable by a Nyaya Panchayat, if the place of residence of the complainant is situated within the limits of an Anchal Panchayat for which there is no Nyaya Panchayat to any Nyaya Panchayat situated at a distance from such place of residence convenient, in the opinion of the Magistrate, for the parties and witnesses.