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[Cites 0, Cited by 0] [Section 213A(1A)] [Section 213A] [Entire Act]

State of West Bengal - Subsection

Section 213A(1A)(b) in The West Bengal Panchayat Act, 1973

(b)his original political party has merged with another political party and he and a few other members of his original political party constituting at least one-third of the total number of members in the same Panchayat belonging to such original political party,-
(i)have become members of such other political party, or as the case may be, of a new political party formed by such merger and have decided to elect a new Leader for such separate party or group, or
(ii)have not accepted the merger and opted to function as a separate group and wants to be treated as such other political party or a new political party or group as the case may be for the purpose of all provisions of this section, and the members involved have already communicated their collective decision in writing to the Leader and to the prescribed authority under the signatures of all such members at least three days before the commencement of the meeting.]