Section 18(3) in The West Bengal Panchayat Act, 1973
(3)[ The Gram Panchayat shall, immediately after the preparation of the report and the list referred to in sub-section (2), publish the same in the office of the Gram Panchayat for information of the general public.] [Sub-Sections (2) and (3) inserted by W.B. Act 37 of 1984.]
