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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(b) in The West Bengal Panchayat Elections Act, 2003

(b)to question the legality of any action by, or under, the authority of a Panchayat Electoral Registration Officer or of any decision given by any authority appointed under this Act for preparation or adoption of any such electoral roll, as the case may be.