Section 20(2) in The West Bengal Municipal Elections Act, 1994
(2)The electoral roll shall,-(a)unless otherwise directed by the Commission, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date-(i)before each general election to the Municipality, and(ii)before each bye-election to fill a casual vacancy in a seat allotted to the constituency, and(b)notwithstanding anything contained in clause (a), be revised in any year in the prescribed manner by reference to the qualifying date if such revision has been directed by the Commission:Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the said electoral roll shall not thereby be affected.
