Section 202 in The West Bengal Panchayat Act, 1973
202. [ [[Section 202 omitted by W.B. Act 8 of 2003, which was as under:-
'202. Bar of simultaneous candidature for election. - No person while standing as a candidate for election as a member -(a)of a Gram Panchayat, shall be entitled to stand as a candidate for election as a member of a Panchayat Samiti or the Zilla Parishad,(b)of a Panchayat Samiti, shall be entitled to stand as a candidate for election as a member of a Gram Panchayat or the Zilla Parishad, and(c)of the Zilla Parishad shall be entitled to stand as a candidate for election as a member of a Gram Panchayat or a Panchayat Samiti:Provided that no person shall be entitled to stand as a candidate for election from more than one constituency or seat, as the case may be in a general election.'.]]* * *]
