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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(2)(a) in The West Bengal Panchayat Act, 1973

(a)a Judicial Magistrate before whom a complaint of an offence mentioned in the Second Schedule, Part A, cognizable by a Nyaya Panchayat is made, shall transfer the complaint to the Nyaya Panchayat which is competent to try the offence;