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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3)(ii) in The West Bengal Panchayat (Amendment) Act, 2012

(ii)such number of persons not exceeding three, as may be prescribed on the basis of the number of voters in each Block within the sub-division, the Block being divided by the prescribed authority for the purpose into constituencies in the prescribed manner, elected by secret ballot, at such time and in such manner as may be prescribed, from amongst the persons, whose names are included in the electoral roll prepared in accordance with such rules as may be made by the State Government in this behalf and in force on such date as the State Election Commissioner may declare for the purpose of an election, pertaining to any Block within the area of Mahakuma Parishad, by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block :