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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(2)(b) in The West Bengal Panchayat Act, 1957

(b)the District Magistrate or Subdivisional Magistrate may transfer any case from one Nyaya Panchayat to another or to any other court subordinate to him if in the interest of justice he considers it necessary to do so;