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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of West Bengal - Subsection

Section 163(3)(c) in The West Bengal Panchayat Act, 1973

(c)direct a Panchayat Samiti or Gram Panchayat to levy any tax, toll, fee or rate, if it fails to do so in accordance with the provisions of this Act;