Section 140(6) in The West Bengal Panchayat Act, 1973
(6)An order made [under clause (e) of sub-section (5)] [Words, figure, letter and brackets substituted for the words, figure and brackets 'under sub-section (5)' by W.B. Act 21 of 1985.] may contain such supplemental, incidental and consequential provisions as may be necessary to give effect to such reorganisation.
