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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(2)(b) in The West Bengal Panchayat Act, 1973

(b)members of the Council of States, not being Ministers, [(registered as electors within the area of the Block;) and] [Words 'Block; and' first substituted for the word 'Block.' by W.B. Act 17 of 1992, then the words within first brackets substituted for the words 'having a place of residence in the Block;' by W.B. Act 18 of 1994.]