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[Cites 0, Cited by 0] [Section 207B] [Entire Act]

State of West Bengal - Subsection

Section 207B(2) in The West Bengal Panchayat Act, 1973

(2)Upon the transfer of any powers, functions or duties under sub-section (1), the State Government shall allot to the Panchayat such fund and personnel as may be necessary to enable that Panchayat to exercise the powers, perform the functions or discharge the duties so transferred.