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State of West Bengal - Section

Section 103 in The West Bengal Panchayat Elections Act, 2003

103. Fresh election when an election is set aside.

- When an election is declared void by the Court and a fresh election is ordered, the seat or seats of the returned candidate shall be deemed to be vacant from the date of the order of the Court and the State Government in consultation with the Commission shall forthwith take necessary steps for holding such fresh election.