Section 107(5) in The West Bengal Panchayat Act, 1957
(5)An application for execution of a decree of a Nyaya Panchayat made after the expiry of three years from the date of the decree or of any order under the proviso to section 93 modifying any such decree, shall be dismissed, although limitation has not been pleaded :Provided that where the decree is for payment of a sum of money or delivery of any movable property which the decree directs to be made at a certain date, the application for execution of the decree may be made within three years from that date.
