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[Cites 0, Cited by 0] [Section 191(2A)] [Section 191] [Entire Act]

State of West Bengal - Subsection

Section 191(2A)(i) in The West Bengal Panchayat Act, 1973

(i)specially convene a meeting of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, by giving seven days notice to the members for discussion of the report as aforesaid, and may appoint an observer for such meeting who shall submit a report on the proceedings of the meeting in writing, duly signed by him, within a week of such meeting;