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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(1)(b) in The West Bengal Panchayat Act, 1957

(b)in the case of an Anchal Panchayat immediately call upon the Gram Panchayats concerned to hold fresh elections in the manner prescribed to reconstitute the Anchal Panchayat; and when the election is notified as laid down in sub-section (2) of section 26, the prescribed authority shall declare the Anchal Panchayat to be duly reconstituted and the former members of the Anchal Panchayat unless they are re-elected shall vacate their offices.