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State of West Bengal - Section

Section 126 in The West Bengal Panchayat Elections Act, 2003

126. Staff of every local authority to be made available for election work.

- Every local authority in a State shall, when so required by the Commission or the District Panchayat Election Officer, make available to any Panchayat Returning Officer such staff as may be necessary for the performance of any duties in connection with an election.