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[Cites 0, Cited by 0] [Section 127A] [Entire Act]

State of West Bengal - Subsection

Section 127A(4) in The West Bengal Panchayat Act, 1973

(4)The Samanway Samiti shall be responsible for co-ordinating the functions between a Sthayee Samiti and the Panchayat Samiti and among the different Sthayee Samitis of the Panchayat Samiti and for monitoring of activities of the Gram Panchayats in respect of the schemes funds for which are allotted by the Panchayat Samiti to the Gram Panchayats for execution of such schemes.