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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of West Bengal - Subsection

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

(3)[One-third] [Words substituted for the word 'one-fourth' by W.B. Act 37 of 1984.] of the total number of members subject to a minimum of [three] [Words substituted for the word 'four' by W.B. Act 37 of 1984.] members shall form a quorum for a meeting of a Gram Panchayat:Provided that no quorum shall be necessary for an adjourned meeting.