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[Cites 0, Cited by 0] [Section 190(2)] [Section 190] [Entire Act]

State of West Bengal - Subsection

Section 190(2)(c) in The West Bengal Panchayat Act, 1973

(c)any loss or wastage of money or other property owned by or vested in the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad.