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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(2) in The West Bengal Panchayat Act, 1957

(2)It shall be the duty of every Gram Panchayat to supply, subject to the approval of the prescribed authority, such funds as may be required by the Gram Sabha concerned, to meet the charges incurred by the Gram Sabha in carrying out its duties under this Act.