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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(19) in The West Bengal Panchayat Act, 1973

(19)"prescribed authority" means an authority appointed by the State Government by notification, [for any one or more purposes] [Substituted 'for all or any of the purposes' by W.B. Act No. 8 of 2010, dated 13.5.2010.] of this Act;