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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of West Bengal - Subsection

Section 215(1)(b) in The West Bengal Panchayat Act, 1973

(b)all the powers, duties and functions which, under the provisions of this Act or any rule or bye-law made thereunder or any law for the time being in force, may be exercised, discharged or performed by the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, or any Sthayee Samiti thereof shall be exercised, discharged or performed by such authority, person or persons as may be appointed by the State Government in this behalf;