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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(e) in The West Bengal Panchayat Act, 1957

(e)with the sanction of the District Board and where there is a canal as defined in the Bengal Irrigation Act, 1876, with the sanction also of such officer as the State Government may prescribe, undertake irrigation projects;