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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(1)(i) in The West Bengal Panchayat Act, 1957

(i)he shall give immediate information to the officer-in-charge of the police-station having jurisdiction over the area and to the Pradhan of the Anchal Panchayat, of every unnatural, suspicious or sudden death which may occur, and of any offence specified in Schedule II which may be committed within the jurisdiction of the Anchal Panchayat and he shall keep the officer-in-charge of the said police-station and the Pradhan informed of all disputes which are likely to lead to a riot or serious affray;