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[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(3)(b) in The West Bengal Panchayat Act, 1973

(b)the persons among those employed by the Municipality in respect of the area so included shall be deemed to be employed by the Gram Panchayat, the Panchayat Samiti, the Zilla Parishad or the Mahakuma Parishad in accordance with such allocation as may be determined by the prescribed authority.]