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[Cites 0, Cited by 0] [Section 118A(2)] [Section 118A] [Entire Act]

State of West Bengal - Subsection

Section 118A(2)(a) in The West Bengal Panchayat Act, 1957

(a)the enactments specified in column 3 of Schedule I shall stand repealed or amended within the territorial limits of such Anchal Panchayat to the extent and in the manner specified in column 4 thereof;