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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of West Bengal - Subsection

Section 219(e) in The West Bengal Panchayat Act, 1973

(e)all suits and cases pending before a Nyaya Panchayat constituted under the West Bengal Panchayat Act, 1957, shall be deemed to have been transferred to such Nyaya Panchayat constituted under this Act as may be determined by the prescribed authority,