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State of West Bengal - Section

Section 128 in The West Bengal Panchayat Act, 1973

128. Power to acquire, hold and dispose of property.

- A Panchayat Samiti shall have the power to acquire, hold and dispose of property and to enter into contracts:Provided that in all cases of acquisition or disposal of immovable property the Panchayat Samiti shall obtain the previous approval of the State Government.