Section 100 in The West Bengal Panchayat Act, 1957
100. Inspection.
(1)The District Judge, the District Magistrate and the Subdivisional Magistrate within the local limits of whose jurisdiction the Nyaya Panchayat is situate, shall have the power at all times to inspect the proceedings of any case and the records of cases maintained by a Nyaya Panchayat.(2)The District Judge and the Munsif within the local limits of whose jurisdiction the Nyaya Panchayat is situate, shall have the power at all times to inspect the proceeding of any suit and the records of suits maintained by a Nyaya Panchayat.
