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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of West Bengal - Subsection

Section 128(1)(ii) in The West Bengal Panchayat Elections Act, 2003

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: