Section 3(3)(b) in The West Bengal Panchayat Act, 1973

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State of West Bengal - Subsection

Section 3(3)(b) in The West Bengal Panchayat Act, 1973

(b)[ include in any Gram any area contiguous to such Gram or separated by an area to which this Act does not extend or in which the remaining sections of this Act referred to in sub-section (3) of section 1 have not come into force; or] [[Clause (b) substituted by W.B. Act 2 of 1983, w.e.f. 19.1.1983. which was earlier as under:-

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State of West Bengal - Subsection

Section 3(3)(b) in The West Bengal Panchayat Act, 1973