Section 107(3) in The West Bengal Panchayat Act, 1957
(3)The decree-holder to whom the certificate referred to in sub-section (2) is granted, may apply, on production of such certificate, to the court of the Munsif within the local limits of whose jurisdiction the defendant actually and voluntarily resides or carries on business or personally works for gain, for execution of the decree granted by the Nyaya Panchayat.
