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

State of West Bengal - Subsection

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

(c)all properties vested in the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, shall remain vested in the State Government until the reconstitution of such Gram Panchayat, Panchayat Samiti or Zilla Parishad.