Section 197B(2) in The West Bengal Panchayat Act, 1973
(2)If for inclusion of whole of the area of a constituency or constituencies of a Gram Panchayat in a municipality [* * * * *] [Words 'or a notified area, or a municipal corporation,' omitted by W.B. Act 15 of 1997.] or a Town Committee or a Cantonment under sub-section (1), the number of members of a Gram Panchayat falls short of the number referred to in sub-section (2) of section 4, the Gram Panchayat shall continue to function in accordance with the direction of the State Government till its reconstitution or unification with another Gram Panchayat under clause (d) of sub-section (3) of section 3.]
