Section 140(3) in The West Bengal Panchayat Act, 1973
(3)Every Zilla Parishad constituted under this section [* * * * * *] [Words and figures ', notwithstanding anything contained in section 210,' first inserted by W.B. Act 10 of 1978. then omitted by W. B. Act 18 of 1994.] shall be notified in the Official Gazette and shall come into office with effect from the date of its first meeting at which a quorum is present.
