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[Cites 0, Cited by 0] [Section 140(5)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(5)(iii) in The West Bengal Panchayat Act, 1973

(iii)members of the House of the People and the Legislative Assembly of the State elected thereto from a constituency comprising the newly constituted district or any part thereof, not being Ministers;