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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(4) in The West Bengal Panchayat Act, 1957

(4)The prescribed authority shall, before taking any action under clause (e) of sub-section (1), give an opportunity for an explanation to the Gram Panchayat, Anchal Panchayat or the Joint Committee concerned, as the case may be.