Section 15 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
15. Amendment of section 35 of Bengal Act 15 of 1932.
- In section 35 of the Bengal Municipal Act, 1932, after the words, brackets and figures "sections 28 to 33 (both inclusive)" the words, brackets and figures "of this Act or of an offence punishable under section 4 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952], shall be inserted.
