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[Cites 0, Cited by 0] [Section 118A(4)] [Section 118A] [Entire Act]

State of West Bengal - Subsection

Section 118A(4)(a) in The West Bengal Panchayat Act, 1957

(a)the administrator appointed under sub-section (1) shall, in such manner and subject to such conditions as the prescribed authority may direct, also exercise or perform the powers, duties or functions conferred or imposed on such Gram Panchayat by or under the provisions of this Act or any other Act or any rule made under this Act within the area of the Gram Sabha concerned, and