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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The West Bengal Panchayat Act, 1957

(2)In case there be no quorum present, the meeting shall be adjourned to a date within one month to be announced at the meeting by the person presiding notice of which shall be given to the members of the Gram Sabha in the prescribed manner, and at such adjourned meeting no quorum shall be necessary.