Section 2(10) in The West Bengal Panchayat Act, 1973
(10)[ "Gram" means an area referred to in section 3;] [[Clause (10) substituted by W.B. Act 2 of 1983, w.e.f. 19.1.1983, which was earlier as under:-'(10) 'Gram' means any mauza, part of a mauza or group of contiguous mauzas or parts thereof declared by the State Government under sub-section (1) of section 3 to be a Gram;'.]]
