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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(1) in The West Bengal Panchayat Act, 1957

(1)No Nyaya Panchayat shall try any suit in which the matter directly and substantially in dispute has been heard and finally decided by a court of competent jurisdiction in a former suit between the same parties, or between parties under whom they or any of them claim.