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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(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 Gram Panchayat that comprises the constituencies, wholly or in part, from which such members were elected to the former Gram Panchayats and any such member shall hold office in the newly constituted Gram Panchayat for the unexpired portion of the term of his office.]