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

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

State of West Bengal - Subsection

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

(a)he and a few other members of the same Panchayat belonging to same political party have constituted a group consisting of not less than one-third of the total number of members set up by such recognised political party in that Panchayat and have already intimated such decision to the Leader mentioning that the members of such group shall no longer be abided by any direction of such Leader and that such decision have also been communicated to the prescribed authority at least three working days prior to the meeting, or

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State of West Bengal - Subsection

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