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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2)(f) in The West Bengal Panchayat Act, 1957

(f)[the time and manner of] [Words substituted for the words 'the manner of' by W.B. Act 15 of 1959.] electing members of an Anchal Panchayat, a Gram Panchayat and a Nyaya Panchayat, the deposit to be made by candidates standing for election to the Gram Panchayat, the conditions under which such deposits may be forfeited and the disposal of election disputes;