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[Cites 0, Cited by 0] [Section 118A(2)] [Section 118A] [Entire Act]

State of West Bengal - Subsection

Section 118A(2)(b) in The West Bengal Panchayat Act, 1957

(b)any Panchayat appointed under the Village Chaukidari Act, 1870, union committee constituted under the Bengal Local Self-Government Act of 1885, union board established under the Bengal Village Self-Government Act, 1919, or Gram Panchayat established under the Bihar Panchayat Raj Act, 1947, having jurisdiction within the territorial limits of such Anchal Panchayat shall cease to function within such limits; and