Section 71(1) in The West Bengal Panchayat Act, 1957
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, a Nyaya Panchayat constituted under section 70 shall have jurisdiction, within the local limits of the Anchal Panchayat constituting such Nyaya Panchayat to try all offences specified in Schedule III, Part A; and, with effect from the date specified in the notification referred to in sub-section (3) of section 70, no other court shall, except as otherwise provided in this Act, take cognizance of any case triable by a Nyaya Panchayat:Provided that nothing in this Act shah take away the jurisdiction of any court to try a case which a Nyaya Panchayat is prohibited by section 97 from trying or which should be, in the opinion of the Nyaya Panchayat or of the District Magistrate or the Subdivisional Magistrate exercising the power conferred by sub-section (1) of section 98, tried in an ordinary court.
