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[Cites 0, Cited by 0] [Section 185B(3)] [Section 185B] [Entire Act]

State of West Bengal - Subsection

Section 185B(3)(ii) in The West Bengal Panchayat Act, 1973

(ii)[such number of persons, not exceeding three, as may be proscribed on the basis of the number of voters in each Block within the sub-division, the Block being divided [(by the prescribed authority)] [Words within third brackets substituted for the words 'two persons, one from each of two such constituencies comprised in the Block within the subdivision as may be specified by notification,' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.] 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,)] [Words within third brackets substituted for the words 'from among themselves by persons whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last date of nominations for Panchayat election pertaining to the constituency comprised in such Block:' by W.B. Act 17 of 1992.] pertaining to any Block within the area of the Mahakuma Parishad, by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block :]