Section 2(12a) in The West Bengal Panchayat Act, 1973
(12a)[ "Leader" in a Panchayat relating to a recognized political party means a Leader selected as such within the concept and meaning of sub-section (3) of section 213A;] [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.][[(12b)] [Clause (12a) inserted by W.B. Act 20 of 1988.] "Mahakuma Parishad" means the Mahakuma Parishad or the subdivision of Siliguri in the district of Darjeeling constituted under section 185B;]
