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[Cites 0, Cited by 2] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(4) in The West Bengal Panchayat Act, 1973

(4)Any person aggrieved by an order of the authority under sub-section (3) refusing permission may, within ninety days from the date of communication of such order to him, prefer an appeal to such appellate authority as may be prescribed.