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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(1)(e) in The West Bengal Panchayat Act, 1957

(e)suspend or cancel any resolution passed, order issued or license or permission granted by an Anchal Panchayat or a Gram Panchayat, or prohibit the doing of any act which is about to be done or is being done by an Anchal Panchayat or a Gram Panchayat or by any person with the authority of the Gram Panchayat or Anchal Panchayat, if in its opinion such resolution, order, license, permission or act, -
(i)has not been lawfully passed, issued, granted, given or authorised, or
(ii)is in excess of the powers conferred by this Act or any other law or is an abuse of such powers, or
(iii)is considered by the prescribed authority as likely to lead to a breach of the peace or to cause injury or annoyance to the public or to any class or body of persons.