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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Panchayat Act, 1957

(2)The requisition referred to in the proviso to sub-section (I) shall state the objects of the meeting and shall be signed by the members requisitioning and shall be deposited or delivered at the office of the Gram Sabha, and may consist of several documents each signed by one or more members.