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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(2)(c) in The West Bengal Panchayat Act, 1957

(c)that the case is one which should not be tried by it, it shall direct the petitioner by an order in writing to the court which would have had jurisdiction to try the offence but for the provisions of this Act.