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[Cites 0, Cited by 0] [Section 185A(6)] [Section 185A] [Entire Act]

State of West Bengal - Subsection

Section 185A(6)(b) in The West Bengal Panchayat Act, 1973

(b)the State Government shall not assign any power, function or duty in relation to any matter referred to in section 207B or in any other provision of this Act to any Gram Panchayat or Panchayat Samiti in the hill areas without prior consultation with the Council and, on transfer of such power, function or duty, the Council shall have power and authority to issue any direction and adopt any measure for supervision and monitoring with respect to the exercise of such power, performance of such function and discharge of such duty by the Gram Panchayat or the Panchayat Samiti, as the case may be.]