Section 102(3) in The West Bengal Panchayat Act, 1957
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), no person whose name is included in a list of touts framed and published by Subdivisional Magistrates under section 80A of the Indian Registration Act, 1908, shall be permitted to appear as an agent of a party before a Nyaya Panchayat.
