Section 2(11a) in The West Bengal Panchayat Act, 1973
(11a)[ "Gram Sabha" means a body consisting of persons registered in the electoral rolls pertaining to a Gram declared as such under sub-section (1) of section 3;] [[Clause (11a) first inserted by W.B. Act 10 of 1978, then substituted by W.B. Act 20 of 1988, and finally clauses (11a), (11b) and (11c) substituted by W.B. Act 18 of 1994. Previous clause (11a) was as under:-'(11a) 'hill areas' has the same meaning as in the Darjeeling Gorkha Hill Council Act. 1988;'.]]
