Section 74(b) in The West Bengal Municipal Elections Act, 1994
(b)for the purposes of elections to the Siliguri Municipal Corporation constituted under the Siliguri Municipal Corporation Act, 1990, the District Judge of Darjeeling or the District Judge of Jalpaiguri as the State Government may, by notification [determine, or] [Words substituted for the words 'determine' by W.B. Act 46 of 1994.]
