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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of West Bengal - Subsection

Section 122(1)(ii) in The West Bengal Panchayat Elections Act, 2003

(ii)has at least one elected member in any tier of Panchayats for every existing twenty-five members elected to that tier of Panchayat from the area of a sub-division of a district or, if there is no elected body of Panchayat in that sub-division, one elected member in the Municipality or Municipalities for every existing twenty-five members elected to the Municipality or Municipalities within the area of that sub-division.