Section 2(15b) in The West Bengal Panchayat Act, 1973
(15b)[ "Panchayat" means an institution of [self-government constituted under article 243B of the Constitution of India], [Clauses (15a) and (15b) inserted by W.B. Act 18 of 1994.] and includes Gram Panchayat, Panchayat Samiti, Mahakuma Parishad or Zilla Parishad;
