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

State of West Bengal - Subsection

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

(b)any material impropriety or irregularity which he may observe in the expenditure or in the recovery of the monies due to the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad or in the accounts of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad fund;