Section 97(c) in The West Bengal Panchayat Act, 1973
(c)he has, directly or indirectly by himself or by his partner or employer or an employee, any share or interest in any contract with, by or on behalf of, the Panchayat Samiti, or a Gram Panchayat within the Block concerned [or the Zilla Parishad of the district, or the Mahakuma Parishad or the Council:] [Words substituted for the words 'or the Zilla Parishad of the district;' by W.B. Act 20 of 1988.]
