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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(1)(a) in The West Bengal Panchayat Act, 1957

(a)any person who has been concerned in any cognizable offence or against whom a reasonable complaint has been made, or credible information has been received, or a reasonable suspicion exists of his having been so concerned;