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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2)(d) in The West Bengal Panchayat Act, 1957

(d)[fifthly] [Word substituted for the word 'fourthly' by W.B. Act 13 of 1978.], such sum as may be required to make allotments to the Gram Panchayat Funds under its jurisdiction to enable the Gram Panchayats concerned to carry out their duties and functions under this Act, such allotments being made after taking into consideration -
(i)the amount available for distribution,
(ii)the amount raised as tax, toll, fee or rate from each of the Gram Sabhas within its jurisdiction, and
(iii)the amounts required by the Gram Panchayats concerned according to the budget framed by them for carrying on their duties and functions during any year.