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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(1)(a) in The West Bengal Panchayat Act, 1957

(a)in the case of a Gram Panchayat take immediate steps to hold a fresh election of members in the manner prescribed; and as soon as the election of members is notified as laid down in section 16 the prescribed authority shall declare the Gram Panchayat to be duly reconstituted and the former members of the Gram Panchayat unless they are re-elected shall vacate their offices;