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[Cites 0, Cited by 175] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(11) in The West Bengal Panchayat Act, 1973

(11)If the motion is not carried by the majority of its existing members or the meeting cannot be held for want of quorum, no notice of any subsequent motion for the removal of the same office bearer shall be taken into cognizance within a period of one year from the date appointed for such meeting.