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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of West Bengal - Subsection

Section 91(3) in The West Bengal Panchayat Act, 1957

(3)If a Nyaya Panchayat is satisfied that a suit instituted before it is false, vexatious or frivolous, it may direct the plaintiff, by an order in writing, to pay to the defendant such compensation, not exceeding twenty-five rupees, as it may think fit.