Section 142(a) in The West Bengal Panchayat Act, 1973
(a)he is a member [* * * * *] [Words 'of a Gram Panchayat, or a Nyaya Panchayat, or a Panchayat Samiti other than the Sabhapati, or' omitted by W.B. Act 37 of 1984.] of any municipal authority constituted under any of the Acts referred to in sub-section (2) of section 1; or
