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[Cites 0, Cited by 1] [Section 213A(1)] [Section 213A] [Entire Act]

State of West Bengal - Subsection

Section 213A(1)(a) in The West Bengal Panchayat Act, 1973

(a)he is an elected member set up by a recognized political party and has-
(i)voluntarily given up his membership of such recognized political party, or
(ii)[ exercised the voting right or abstained from voting contrary to any direction issued by the Leader of his political party to which he belongs, without obtaining the prior permission of the said Leader or such voting or abstention has not been condoned by the said Leader within seven days from the date of such voting or abstention; or]