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State of West Bengal - Section

Section 83 in The West Bengal Panchayat Act, 1957

83. Local limits of jurisdiction.

- No suit shall lie in a Nyaya Panchayat unless at least one of the defendants resides within the limits of its jurisdiction at the time of the institution of the suit, [or the cause of action] [Words substituted for the words 'and the cause of action' by W.B. Act 15 of 1959.] has arisen wholly or in part within those limits.