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