Section 34(2)(a) in The West Bengal Panchayat Elections Act, 2003

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(2)(a) in The West Bengal Panchayat Elections Act, 2003

(a)unless otherwise directed by the Commission and for reasons to be recorded in writing, be revised, wholly or in part, with reference to the qualifying date referred to in sub-section (1) -

(i)before each general election to any Panchayat, and

(ii)before each by-election to fill a casual vacancy in a seat allotted to the constituency, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 34(2)(a) in The West Bengal Panchayat Elections Act, 2003