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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of West Bengal - Subsection

Section 145(1)(d) in The West Bengal Panchayat Act, 1973

(d)if he is absent from three consecutive meetings of the Zilla Parishad without the [leave of the Zilla Parishad] [Substituted 'leave of the Zilla Parishad;' by Act No. 40 of 2017, dated 16.10.2017] [* * * * *] [Words 'provided he is not an ex officio member of the Zilla Parishad' omitted by W.B. Act 37 of 1984.]; or