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[Cites 0, Cited by 0] [Section 95(6)] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(6)(b) in The West Bengal Panchayat Act, 1973

(b)such members having unexpired terms of office shall be declared by the State Government or such authority as may be empowered, by order, by the State Government in this behalf, by notification in the Official Gazette as members to the newly constituted Panchayat Samiti that comprises the constituencies, wholly or in part, from which such members were elected to the former Panchayat Samitis and any such member shall hold office in the newly constituted Panchayat Samiti for the unexpired portion of the term of his office.