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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(5) in The West Bengal Panchayat Elections Act, 2003

(5)In dealing with a petition under sub-section (1), the Civil Judge, the District Judge or the Judicial Officer to whom the petition is transferred under sub-section (4) (hereinafter referred to as the Judge) may hold such enquiry as he deems necessary.