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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of West Bengal - Subsection

Section 116(4) in The West Bengal Panchayat Act, 1973

(4)The Panchayat Samiti may, upon the conviction of any person for failure to comply with any condition of a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted under sub-section (1), suspend or cancel the [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted in favour of such person.