Section 129 in The West Bengal Panchayat Elections Act, 2003
129. Power to obtain information.
- The District Panchayat Election Officer may by order, with a view to requisitioning any property under section 127 or determining the compensation payable under section 128, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.
