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State of West Bengal - Section

Section 74 in The West Bengal Panchayat Act, 1957

74. Dismissal for default.

- If in any case before a Nyaya Panchayat, the petitioner fails to appear on the day fixed, or if in the opinion of the Nyaya Panchayat, he shows negligence in prosecuting his case, the Nyaya Panchayat may dismiss the case for default, and such order of dismissal shall operate as an acquittal.