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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of West Bengal - Subsection

Section 210(2) in The West Bengal Panchayat Act, 1973

(2)The members appointed under sub-section (1), shall hold office for so long as the term of office of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, for which they are appointed, continues.'.]]* * *]