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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1)(d) in The West Bengal Panchayat Act, 1957

(d)to remove any dirt, dung, night-soil, manure or any obnoxious or offensive matter therefrom and to cleanse the land or building : Provided that a person on whom a notice has been served as aforesaid may, within thirty days of receipt of the notice, appeal to the prescribed authority against the order contained in the notice whereupon the prescribed authority may stay the operation of the order contained in the notice till the disposal of the appeal and it may, after giving such notice of the appeal to the Gram Panchayat concerned as may be prescribed, modify, set aside or confirm the order :