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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(2) in The West Bengal Panchayat Act, 1957

(2)The prescribed authority shall, when it proposes to take action under sub-section (1), give to the person concerned an opportunity of showing cause against the action proposed to be taken against him; and the order shall contain a statement of the reasons for the action taken.