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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of West Bengal - Subsection

Section 132(1)(a) in The West Bengal Panchayat Act, 1973

(a)contributions and grants, if any, made by the Central or the State Government including such part of the land revenue collected in the State as may be determined by the State Government;