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[Cites 0, Cited by 0] [Section 140(5)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(5)(e) in The West Bengal Panchayat Act, 1973

(e)The properties, funds and liabilities of the Zilla Parishad of the former district shall vest in the newly constituted Zilla Parishads in accordance with such allocation as may be determined by order in writing by the prescribed authority, and such determination shall be final.]