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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of West Bengal - Subsection

Section 214(2) in The West Bengal Panchayat Act, 1973

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