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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(5)(a) in The West Bengal Panchayat Act, 1973

(a)absence of the Pradhan shall be deemed to occur when the office of the Pradhan falls vacant or the Pradhan is temporarily unable to act within the concept and meaning of sub-section (4) of section 9.