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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2)(h) in The West Bengal Panchayat Act, 1973

(h)the supply of any local information which the District Magistrate, the Zilla Parishad [the Mahakuma Parishad, the Council] [Words inserted by W.B. Act 20 of 1988.] or the Panchayat Samiti within the local limits of whose jurisdiction the Gram Panchayat is situate, may require;