Section 213A(4) in The West Bengal Panchayat Act, 1973
(4)Where there is only one elected member set up by a recognized political party in a Panchayat, he shall furnish the documents referred to in sub-section (3) in relation to himself:Provided that in the event of any increase in the number of members of such recognized political party, the provisions of sub-section (3) shall apply as if the first meeting of the Panchayat was held or this section came into force, as the case may be, on the date on which such increase took place.
