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State of West Bengal - Section

Section 78 in The West Bengal Panchayat Act, 1973

78. Bar to trial of case or suit in which a Panchayat or its member is interested.

- No Nyaya Panchayat shall try any case or suit or other proceeding in which the Gram Panchayat concerned or any member of such Nyaya Panchayat is a party or is interested.