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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(3)(b) in The West Bengal Panchayat Act, 1973

(b)[ include in any Block any Gram contiguous to such Block or separated by an area to which this Act does not extend or in which the remaining sections of this Act referred to in sub-section (3) of section 1 have not come into force; or] [[Clause (b) substituted by W.B. Act 2 of 1983. w.e.f. 19.1.1983, which was earlier as under:-