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[Cites 0, Cited by 0] [Section 4(2A)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2A)(ii) in The West Bengal Panchayat Act, 1973

(ii)members of the Panchayat Samiti, not being Sabhapati or Sahakari Sabhapati, elected thereto from the constituency comprising any part of the Gram.]