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State of West Bengal - Section

Section 35 in The West Bengal Panchayat Elections Act, 2003

35. Adoption of Assembly electoral roll.

- Notwithstanding anything contained in section 34, if the Commission may, by order in writing, adopt the electoral roll meant for election of members to the West Bengal Legislative Assembly, for the time being, to such extent, and in such manner, as may be specified in the order for the purpose of any election to the Panchayats from any Block.