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[Cites 0, Cited by 0] [Section 214A(1)] [Section 214A] [Entire Act]

State of West Bengal - Subsection

Section 214A(1)(iv) in The West Bengal Panchayat Act, 1973

(iv)three members, being officers of the State Government or of any statutory body or corporation and having such specialised knowledge as the State Government may think fit, nominated by the State Government;