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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3) in The West Bengal Panchayat Act, 1957

(3)Notwithstanding anything contained in sub-section (2), an elected Adhyaksha and Upadhyaksha shall be deemed to have vacated office as soon as the newly formed Gram Panchayat has assembled at the meeting held under the provisions of sub-section (6) of section 11.