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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of West Bengal - Subsection

Section 96(1) in The West Bengal Panchayat Act, 1973

(1)The members of a Panchayat Samiti, other than ex officio members, shall, subject to the provisions of sections 100 and 213A, hold office for a period of five years from the date of its first meeting and no longer.