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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2) in The West Bengal Panchayat Act, 1973

(2)If any difference of opinion arises between the constituent Gram Panchayats under this section, it shall be referred to such officer as the State Government may prescribe, and the decision of the said officer thereon shall be final and binding on each of the constituent Gram Panchayats.