Section 118 in The West Bengal Panchayat Act, 1957
118. [ Transitory provisions regarding eases and suits. [Section 118 substituted by W.B. Act 15 of 1959.]
- If, on the repeal under section 4, of the Bengal Village Self-Government Act, 1919, or the Bihar Panchayat Raj Act, 1947, within any territorial limits, any case or suit pending before any bench, court or Gram Cutcherry constituted under any of those Acts cannot be continued before such bench, court or Gram Cutcherry on account of its ceasing to have jurisdiction, then such case or suit shall, upon such repeal, stand transferred to the civil or criminal court of the lowest grade competent to try the same.] [Second proviso substituted by W.B. Act 15 of 1959.]
