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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(1)(a) in The West Bengal Panchayat Elections Act, 2003

(a)for the purpose of elections to the Gram Panchayat and Panchayat Samiti, the Civil Judge having jurisdiction where such elections were held,