Section 30 in The Asansol Municipal Corporation Act, 1990.
30. [ Election to Corporation] [Section 30 substituted by W.B. Act 36 of 1994.]. -
The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation shall vest in the State Election Commission.[* * * * * * * * * * * * * * * * * * * * * * ] [Sections 31 to 39 omitted by W.B. Act 36 of 1994.]
