Section 2 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)[ "election" means an election to fill a seat of a Councillor of the Calcutta Municipal Corporation under the Calcutta Municipal Corporation Act, 1980, or an election to fill a seat of a Councillor of the Howrah Municipal Corporation under the Howrah Municipal Corporation Act, 1980, or an election to fill a seat of a Commissioner of a municipality under the Bengal Municipal Act, 1932 or an election to fill a seat of a Councillor of the Municipal Corporation of Chandernagore under the Chanderangore Municipal Act, 1955; and] [[Clause (a) substituted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984, which was earlier as under:-'(a) 'election' means an election to fill a seat of a member of a District Board under the Bengal Local Self-Government Act of 1885 or an election to fill a seat of a Councillor of the Corporation of Calcutta under the Calcutta Municipal Act, 1923 or an election to fill a seat of a Commissioner of a municipality under the Bengal Municipal Act, 1932, or an election to fill a seat of a Councillor of the Corporation of Calcutta under the Calcutta Municipal Act, 1951 or an election to fill a seat of a Councillor of the Municipal Corporation of Chandernagore under the Chandernagore Municipal Act, 1955; and'.]](b)"elector", in relation to a constituency, means a person whose name is, for the time being, entered in the electoral roll of that constituency.
