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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(4) in The West Bengal Panchayat Act, 1973

(4)When the prescribe authority makes an order under sub-section (3), he shall forthwith forward a copy thereof, with a statement of his reason for making it, to the State Government, who may thereupon rescind the order or direct that it shall continue in force with or without modification, permanently or for such period as it thinks fit.