Section 104 in The West Bengal Panchayat Act, 1973
104. Term of office of Sabhapati, Sahakari Sabhapati or member filling casual vacancy.
- Every Sabhapati or Sahakari Sabhapati elected under section 102 and a person who becomes a member under section 103 to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the person in whose place he becomes a member.
