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State of West Bengal - Section

Section 54 in The West Bengal Panchayat Act, 1957

54. Arrested person to be taken to police-station.

- Whenever a dafadar or a chowkidar arrests any person under section 53, he shall forthwith take the person so arrested to the police-station having jurisdiction over the area in which the arrest is made :Provided that if the arrest is made at night such person shall be so taken, as soon as convenient, on the following morning.