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State of West Bengal - Section

Section 3 in The West Bengal Panchayat Act, 1957

3. Constitution of Gram Sabha.

(1)When this Act has come into force in any area, the State Government may, by notification, constitute one or more Gram Sabhas within such area for the purposes of this Act.
(2)The State Government shall specify the name and the local limits of the jurisdiction of every Gram Sabha in the notification mentioned in sub-section (1).