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State of West Bengal - Section

Section 87 in The West Bengal Panchayat Act, 1973

87. Trial of suit triable by more than one Nyaya Panchayat.

- Where a suit is maintainable in more than one Nyaya Panchayat, the plaintiff may bring the suit in any one of such Nyaya Panchayats and any dispute regarding the jurisdiction of a Nyaya Panchayat to entertain any suit shall be decided by the Munsif who would have had jurisdiction to try the same but for the provisions of this Act, and the decision of the Munsif thereon shall be final.