Section 80 in Kolkata Municipal Corporation Act, 1980
80. Power of the State Government in respect of first election.
- if any difficulty arises as to the preparation, publication or revision of the first electoral roll for election of CouncillorS to the Corporation or the holding of the first general election after the commencement of this Act, the State Government may by order authorise any matter or thing to be done which appears to it to be necessary for the proper preparation, publication or revision of such roll, or for the proper holding of the election.
