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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(7) in The West Bengal Panchayat Act, 1957

(7)Subject to rules made by the State Government in this behalf, an Anchal Panchayat may appoint such additional staff as it may consider necessary to carry out its duties under this Act, and may fix the salaries and allowances to be paid to such staff.