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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in The West Bengal Panchayat Act, 1957

(2)The person elected or appointed to a vacancy referred to in sub-section (1) shall hold office for the unexpired portion of the term of office of the person in whose place he is elected or appointed.