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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2) in The West Bengal Panchayat Act, 1973

(2)The procedure to be followed by a Nyaya Panchayat in any trial, in the enforcement of its decisions anti orders, and in the method of forming a quorum shall, subject to the provisions of this Act, be in accordance with prescribed rules.