Section 222 in The West Bengal Panchayat Act, 1973
222.
[* * * * *] [[Section 222 omitted by W.B. Act 37 of 1984, which was as under:-'222. Provisions for removing difficulties. - If any difficulty arises in giving effect to the provisions of this Act, the State Government may take such steps or issue such orders not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for the purpose of removing such difficulty.'.]]
