Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of West Bengal - Subsection

Section 100(1) in The West Bengal Panchayat Act, 1957

(1)The District Judge, the District Magistrate and the Subdivisional Magistrate within the local limits of whose jurisdiction the Nyaya Panchayat is situate, shall have the power at all times to inspect the proceedings of any case and the records of cases maintained by a Nyaya Panchayat.