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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of West Bengal - Subsection

Section 145(1)(e) in The West Bengal Panchayat Act, 1973

(e)if he does not pay any arrear in respect of any tax, toll, fee or rate payable under this Act, or the Bengal Village Self-Government Act, 1919, or the West Bengal Panchayat Act, 1957, or the West Bengal Zilla Parishads Act, 1963.