Section 23(3) in The West Bengal Panchayat Act, 1973
(3)On receipt of such application the authority, after making such enquiry as it considers necessary and [in accordance with such rules as may be made by the State Government in this behalf,] [Words substituted for the words 'within such time as may be prescribed,' by W.B. Act 18 of 1994.] shall, by order in writing, either grant the permission or refuse it, recording in the case of refusal the reasons therefor.
