Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(2)(iii) in The West Bengal Panchayat Act, 1973

(iii)[ members of the House of People and the Legislative Assembly of the State elected thereto from a constituency comprising the district or any part thereof, not being Ministers or simultaneously directly elected members of Zilla Parishad, ex officio;] [Substituted by Act No. 40 of 2017, dated 16.10.2017]