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[Cites 0, Cited by 0] [Section 179(1)] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(1)(a) in The West Bengal Panchayat Act, 1973

(a)contributions and grants, if any, made by the Central or the State Government including such part of land revenue collected in the State as may be determined by the State Government;