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[Cites 0, Cited by 7] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(e) in The West Bengal Panchayat Act, 1973

(e)if he does not pay any arrear in respect of any tax, toll, fee or rate payable under this Act or the Bengal Village Self-Government Act, 1919, or the West Bengal Panchayat Act, 1957, or the West Bengal Zilla Parishads Act, 1963.