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State of West Bengal - Section

Section 92 in The West Bengal Panchayat Act, 1973

92. Reference to Sessions Judge, etc.

- Any reference in this Chapter to the Sessions Judge, the Sub-divisional Judicial Magistrate and the Judicial Magistrate shall, in the district where the West Bengal Separation of Judicial and Executive Functions Act, 1970, is not in force, be construed as a reference to the District Magistrate, Sub-divisional Magistrate and Magistrate, respectively.