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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(2)(b) in The West Bengal Panchayat Act, 1973

(b)the Sessions Judge or Sub-divisional Judicial 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;