Section 6 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
6. When Collector may summon panchayat.
- In that case, if the parties shall refuse or neglect to produce such award within the term limited, it shall be lawful for the [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] or other officer to summon a panchayat, to be composed of three of five impartial and otherwise competent persons of good repute for the trial of the matter at issue.
