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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(g) in The West Bengal Panchayat Act, 1957

(g)if he incurs any of the disqualifications mentioned in clauses (b), (c), (d), (e) and (f) of sub-section (1) of section 15, after his election as a member of the Gram Panchayat.