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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2)(i) in The West Bengal Panchayat Act, 1957

(i)the manner in which and the conditions under which an Anchal Panchayat or a Gram Panchayat is to function as the agent of the State Government or the District Board;