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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(2) in The West Bengal Panchayat Act, 1957

(2)No Nyaya Panchayat shall proceed with the trial of any suit in which the matter directly and substantially in dispute is pending for decision in the same Nyaya Panchayat or in any other court in a previously instituted suit between the same parties or between parties under whom they or any of them claim.