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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(1)(a) in The West Bengal Panchayat Act, 1973

(a)delegate to such Committee the power, with such conditions as the Gram Panchayats may think fit to impose, to frame any scheme binding on each of the constituent Gram Panchayats as to the construction and maintenance of any joint work and the power which may be exercised by any such Panchayat in relation to such scheme; and