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[Cites 0, Cited by 0] [Section 16A(6)] [Section 16A] [Entire Act]

State of West Bengal - Subsection

Section 16A(6)(f) in The West Bengal Panchayat Act, 1973

(f)record its objection to any action of the Pradhan or any other member of the Gram Panchayat for failure to implement any development scheme properly or without active participation of the people of that area.]