Section 17A(3) in The West Bengal Panchayat Act, 1973
(3)[ Every resolution adopted in a meeting of a [Gram Sansad] [Sub-Sections (3) and (4) inserted by W.B. Act 17 of 1992.] shall be duly considered by the Gram Panchayat in its meeting and the decisions and actions taken by the Gram Panchayat shall form part of the report under section 18 for the following year.]
