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[Cites 0, Cited by 0] [Section 206A(2)] [Section 206A] [Entire Act]

State of West Bengal - Subsection

Section 206A(2)(b) in The West Bengal Panchayat Act, 1973

(b)any other matter referred to the Finance Commission by the [Governor] [Word substituted for the words 'State Government' by W.B. Act 18 of 1994.] in the interest of sound finance of the [Panchayats.] [Word substituted for the words 'Gram Panchayats, Panchayat Samitis and Zilla Parishads:' by W.B. Act 18 of 1994.]