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[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(2)(iv) in The West Bengal Panchayat Act, 1973

(iv)members of the Council of States not being Ministers, [registered as electors within the area of any Block within the district.] [Words substituted for the words 'having a place of residence in the district.' by W. B. Act 18 of 1994.]