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[Cites 0, Cited by 1] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(5) in The West Bengal Panchayat Elections Act, 2003

(5)The trial of an election petition shall, so far as is practicable consistently with the interests of justice in respect of the trial be continued from day to day until its conclusion, unless the Court finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.