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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(2)(ii) in The West Bengal Panchayat Act, 1973

(ii)such number of persons not exceeding "three as may be prescribed [on the basis of the number of voters in hill areas and other areas] [Words inserted by W.B. Act 10 of 1978.] to be elected from each Gram within the Block, the Gram being divided [by the prescribed authority] [Words inserted by W.B. Act 2 of 1983. w.e.f. 19.1.1983.] for the purpose into as many constituencies as the number of persons to be elected and the election being held 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] [Words 'in force on the last date of nominations for Panchayat election' first substituted for the words 'for the time being in force' by W.B. Act 37 of 1984, then the words within third brackets substituted for the words 'from amongst themselves by persons whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last dale of nomination for Panchayat election pertaining to the constituency comprised in such Gram' by W.B. Act 17 of 1992.] [pertaining to the area comprised in the Block, 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 by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Gram:] [Words substituted for the words 'of the West Bengal Legislative Assembly in force on the last date of nomination for Panchayat election pertaining to the area comprised in the Block.' by W.B. Act 18 of 1994.]