Section 8(c) in The West Bengal Panchayat Act, 1973
(c)he has, directly or indirectly by himself or by his partner or employer or an employee, any share or interest in any contract with, by or on behalf of, the Gram Panchayat, or the Panchayat Samiti of the Block comprising the Gram concerned, [or the Zilla Parishad of the district, or the Mahakuma Parishad, or the Council:] [Words substituted for the words 'or the Zilla Parishad of the district;' by W.B. Act 20 of 1988.]
