Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] State of West Bengal - Subsection Section 91(1) in The West Bengal Panchayat Act, 1973 (1)The State Government may, by an order in writing, at any time, for good and sufficient reason to the stated in such order, remove a member of a Nyaya Panchayat.
