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[Cites 0, Cited by 0] [Section 71(7)] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(7)(b) in The West Bengal Panchayat Act, 1957

(b)Whenever a question arises as to which of two or more Nyaya Panchayats not subordinate to the same Subdivisional Magistrate, but subordinate to the same District Magistrate, ought to try any offence, it shall be decided by the District Magistrate.