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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(2)(c) in The West Bengal Panchayat Act, 1957

(c)all property vested in the Gram Panchayat or the Anchal Panchayat, as the case may be, shall during that period, vest in such authority, person or persons and under such conditions as the prescribed authority may direct.