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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of West Bengal - Subsection

Section 191(5) in The West Bengal Panchayat Act, 1973

(5)A person appointed under sub-section (4) shall, for the purpose of carrying out the order, exercise any of the powers which might have been exercised by the concerned Gram Panchayat, Panchayat Samiti or Zilla Parishad.