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[Cites 0, Cited by 0] [Section 118A(4)] [Section 118A] [Entire Act]

State of West Bengal - Subsection

Section 118A(4)(b) in The West Bengal Panchayat Act, 1957

(b)the properties to be vested in such Gram Panchayat under section 61 shall, subject to such conditions as the prescribed authority may direct, be vested in the Administrator.