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[Cites 0, Cited by 0] [Section 214A] [Entire Act]

State of West Bengal - Subsection

Section 214A(6) in The West Bengal Panchayat Act, 1973

(6)Any elected or nominated member of the District Council may resign his office as such member by tendering his resignation in writing to the Sabhadhipati of the Zilla Parishad or the Mahakuma Parishad, as the case may be, and such resignation shall take effect from the date on which it is accepted by the Sabhadhipati.