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[Cites 0, Cited by 0] [Section 185B(3)] [Section 185B] [Entire Act]

State of West Bengal - Subsection

Section 185B(3)(iii) in The West Bengal Panchayat Act, 1973

(iii)[ members of the House of the People and the Legislative Assembly of the State elected thereto from a constituency comprising the sub-division or any part thereof (excluding the part comprised in the hill areas) not being Ministers or simultaneously directly elected members of Mahakuma Parishad, ex officio.] [Substituted by Act No. 40 of 2017, dated 16.10.2017]