Section 94(2)(iii) in The West Bengal Panchayat Act, 1973

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State of West Bengal - Subsection

Section 94(2)(iii) in The West Bengal Panchayat Act, 1973

(iii)[ [(a) members of the House of the People and the Legislative Assembly or the State elected thereto from a constituency comprising the Block or any part thereof, not being Ministers or directly elected members of Panchayat Samiti or not being Sabhadhipati (or Sahakari Sabhadhipati of Zilla Parishad elected thereto from a constituency comprising the Block, ex Officio;] [[Clause (iii) substituted by W.B. Act 23 of 1979, which was earlier as under:-

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State of West Bengal - Subsection

Section 94(2)(iii) in The West Bengal Panchayat Act, 1973