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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(1)(f) in The West Bengal Panchayat Act, 1973

(f)all buildings erected by the Gram Panchayat and all lands and buildings or other property transferred to the Gram Panchayat by the Central or the State Government or acquired by gift, purchase or otherwise for local public purposes.