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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(2)(c) in The West Bengal Panchayat Act, 1973

(c)the Sessions Judge or Sub-divisional Judicial Magistrate may, with the consent of the parties, transfer any case cognizable by a Nyaya Panchayat, if the place of residence of the complainant is situated within the limits of a Gram Panchayat for which there is no Nyaya Panchayat, to any Nyaya Panchayat situated at a distance from such place of residence convenient, in the opinion of the Sessions Judge or the Sub-divisional Judicial Magistrate, as the case may be, for the parties and witnesses.