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[Cites 0, Cited by 0] [Section 32A(6)] [Section 32A] [Entire Act]

State of West Bengal - Subsection

Section 32A(6)(c) in The West Bengal Panchayat Act, 1973

(c)place before the Pradhan and the Gram Panchayat a proposal for execution of a scheme, programme or project within the budgetary provisions of the Gram Panchayat for such purpose when the Pradhan or the Gram Panchayat shall consider the proposal for execution and for sanction of funds: