Section 197A(b) in The West Bengal Panchayat Act, 1973
(b)the name of any members of a Gram Panchayat, Panchayat Samiti or Zilla Parishad subsequently elected shall be notified in the Official Gazette and such member shall be entitled to assume office and remain a member for the unexpired period of [five years] [Words substituted for the year 'four years' by W.B. Act 12 of 1982, w.e.f. 4.8.1982.] referred to in sub-section (1) of section 7, sub-section (1) of section 96 or sub-section (1) of section 141, respectively.]
