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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(14) in The Darjeeling Gorkha Hill Council Act, 1988

(14)[ Sittong Forest;] [Sub-clause (14) inserted by W.B. Act 21 of 2000.][* * * *] [Clause (j) omitted by W.B. Act 3 of 1994.]
(k)"municipality" has the same meaning as in the Bengal Municipal Act, 1932;
(l)"Official Gazette" means the Calcutta Gazette published by the Government;
(m)"Panchayat Samiti" means a Panchayat Samiti constituted under section 94 of the West Bengal Panchayat Act, 1973;
(n)"prescribed" means prescribed by rules made under this Act;
(o)"State Planning Board" means the West Bengal State Planning Board established by the Government;
(p)"Zilla Parishad" means a Zilla Parishad constituted under section 140 of the West Bengal Panchayat Act, 1973;