Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16B] [Entire Act]

State of West Bengal - Subsection

Section 16B(3) in The West Bengal Panchayat Act, 1973

(3)One-twentieth of the total number of members shall form a quorum for a meeting of a Gram Sabha:Provided that no quorum shall be necessary for an adjourned meeting which shall be held at the same time and place after seven days.