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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(b) in The West Bengal Panchayat Act, 1957

(b)that the Gram Panchayat or the Anchal Panchayat, as the case may be, be superseded for a specified period, not exceeding [two years] [Words substituted for the words 'one year' by W.B. Act 10 of 1969.].