Section 145(3) in The West Bengal Panchayat Act, 1973
(3)The order passed by such authority on such appeal shall be final.[* * * * * * *] [[Sub-Section (4) omitted by W.B. Act 37 of 1984. which was as under:-'(4) If an ex officio member of a Zilla Parishad referred to In sub-clause (1) of clause (a) of sub-section (2) of section 140 is removed from office he shall cease to be the Sabhapati of the Panchayat Samiti concerned and a new Sabhapati shall be elected by the Panchayat Samiti in accordance with the provisions of this Act.'.]]
