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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1)(iii) in The West Bengal Panchayat Act, 1973

(iii)a fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the State Government by notification;