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

State of West Bengal - Subsection

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

(xi)he shall give immediate information to the Anchal Panchayat of the commission of any offence under this Act or any rule made thereunder which has come to his knowledge and of any encroachment on, or obstruction to, any road or waterway within the local limits of the jurisdiction of the Anchal Panchayat, and of any damage to any property vested in the Anchal Panchayat or under its control;