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State of West Bengal - Section

Section 23 in The West Bengal Comprehensive Area Development Act, 1974

23. Setting up of Dharmagolas. -

(1)Notwithstanding anything contained in section 22, there shall be one or more Dharmagolas to be set up by the Project Director in such manner as may be provided by regulations in which shall be stored all items of agricultural production received from the cultivators as voluntary contribution together with all other receipts referred to in section 24.
(2)The Project Director may advance loan of any item of agricultural production for such Dharmagolas to persons in distress residing within the notified area subject to such terms and conditions as may be provided by regulations.