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[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(2)(ii) in The West Bengal Panchayat Act, 1973

(ii)[{such number of persons, not exceeding three, as may be prescribed on the basis of the number of voters in the area from each Block within the district, the Block being divided [by the prescribed authority)] [Words 'in force on the last date of nominations for Panchayat election' first substituted for the words 'for the time being in force' by W. B. Act 37 of 1984, then the words 'from amongst the persons, whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last date of nomination for Panchayat election pertaining to any Block within the district, by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block;' substituted for the words 'from among themselves by persons whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last date of nominations for Panchayat election pertaining to the constituency comprised in such Block;' by W.B. Act 17 of 1992, and finally, the words within second brackets substituted for the words 'two such persons, one from each of two such constituencies comprised in the Block within the district as may be specified by notification, elected by secret ballot, at such time and in such manner as may be prescribed, from amongst the persons, whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last date of nomination for Panchayat election pertaining to any Block within the district.' by W.B. Act 18 of 1994.] for the purpose into constituencies in the prescribed manner, elected by secret ballot at such time and in such manner as may be prescribed from amongst the persons whose names are included in the electoral roll, pertaining to any Block within the district, prepared in accordance with such rules as may be made in this behalf by the State Government and in force on such date as the State Election Commissioner may declare for the purpose of an election,} by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block:]