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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3)(iv) in The West Bengal Panchayat (Amendment) Act, 2012

(iv)members of the Council of States, not being Ministers, registered as electors within the area of any Block in the sub-division (excluding the place comprised in the hill areas).".