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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of West Bengal - Subsection

Section 163(3)(a) in The West Bengal Panchayat Act, 1973

(a)require a Panchayat Samiti or Gram Panchayat to take into consideration any objection which appears to it to exist to the doing of anything which is about to be done or is being done by such Panchayat Samiti or Gram Panchayat or any information which appears to it to necessitate the doing of anything by such Panchayat Samiti or Gram Panchayat within such period as it may fix;