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[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

State of West Bengal - Subsection

Section 117(3)(ii) in The West Bengal Panchayat Act, 1957

(ii)to prohibit a person, declared to have been elected under this Act, from taking part in the proceedings of a Gram Panchayat, Anchal Panchayat or Nyaya Panchayat, as the case may be, of which he has been elected Adhyaksha, Upadhyaksha, Pradhan, Upa-Pradhan, Vicharak, Pradhan Vicharak or a member; or