Section 95(4) in The West Bengal Panchayat Act, 1973
(4)[ When the areas of two or more Blocks are united under clause (d) of sub-section (3) of section 93 so as to constitute a single Block, there shall be reconstitution of the Panchayat Samiti for the newly constituted Block in accordance with the provisions of this Act, and the Panchayat Samitis of the Blocks so united shall, as from the date of coming into office of the newly constituted Panchayat Samiti, cease to exist.] [[Sub-Section (4) substituted by W.B. Act 2 of 1983, w.e.f. 19.1.1983, which was earlier as under:-'(4) When the areas of two or more Blocks are united under clause (d) of sub-section (3) of section 93 so as to constitute a single Block, the Panchayat Samitis of the said Blocks shall, as from the date of the notification referred to in that sub-section, cease to exist and a separate Panchayat Samiti shall be constituted for the new Block in accordance with the provisions of this Act.'.]]
