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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(2) in The West Bengal Panchayat Act, 1973

(2)The State Government shall, before taking any action under sub-section (1), give the Gram Panchayat, Panchayat Samiti or Zilla Parishad concerned an opportunity of making any representation against the proposed order.