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

State of West Bengal - Subsection

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

(iv)members of the Council of States, not being Ministers, [registered as electors within the area of any Block] [Words substituted for the words 'having a place of residence' by W.B. Act 18 of 1994.] in the sub-division (excluding the place comprised in the hill areas).