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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(a) in The West Bengal Panchayat Act, 1957

(a)he is under twenty-five years of age; or
(aa)[ he is not a citizen of India; or] [Clauses (aa) and (aaa) inserted by W.B. Act 27 of 1965.]
(aaa)[ he is in the service of the Central or State Government or of the Zilla Parishad of the district or of an Anchalik Parishad, an Anchal Panchayat or a Gram Panchayat within the district; or] [Clauses (aa) and (aaa) inserted by W.B. Act 27 of 1965.]