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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2)(a) in The West Bengal Panchayat Elections Act, 2003

(a)that on the day fixed for the scrutiny of nominations the candidate either is not qualified or is disqualified for being chosen to fill the seat under any of the following provisions that may be applicable, namely:-
(i)article 243F of the Constitution of India, and
(ii)Part II of this Act;