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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The West Bengal Panchayat Act, 1973

(2)On receipt of the letter under sub-section (1), the prescribed authority shall issue within three days a letter by registered post to the person tendering such resignation, requesting him to appear in person before the prescribed authority within seven days from the date of receipt of such letter for a hearing on the resignation tendered.