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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1)(xvi) in The West Bengal Panchayat Act, 1973

(xvi)[ fees on the village produces sold in the village market organized by the Gram Panchayat to be determined by means of weight, measurement or by number or any two or more of them;] [Clauses (xvi) and (xvii) inserted by W.B. Act 8 of 2003.]