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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of West Bengal - Subsection

Section 169(2) in The West Bengal Panchayat Act, 1973

(2)An appeal shall lie to the State Government against an order of punishment awarded by the Zilla Parishad under sub-section (3) or (4) of section 168 within one month from the date of that order.