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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in The Darjeeling Gorkha Hill Council Act, 1988

(1)The elected [Councillors] [Word substituted by W.B. Act 3 of 1994.] shall hold office for a period of five years from the date appointed by the Government for the first meeting of the General Council after the general election for constitution of the General Council, unless it is dissolved earlier under section 61 :Provided that the said period of five years may, if the circumstances exist which, in the opinion of the Government, render the holding of the election as aforesaid impracticable, be extended by the Government for a period not exceeding one year.