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

State of West Bengal - Subsection

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

(a)a Magistrate before whom a complaint of an offence mentioned in Schedule III, Part A, cognizable by a Nyaya Panchayat is made shall transfer the complaint to the Nyaya Panchayat which is competent to try the offence;