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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(3)(ii) in The West Bengal Panchayat Act, 1957

(ii)reconstitute the Gram Panchayat or the Anchal Panchayat, as the case may be, by fresh elections in the manner prescribed, and the persons, who vacated their offices under clause (a) of sub-section (2), shall not he deemed to be disqualified for election.