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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(a) in Gorkhaland Territorial Administration Act, 2011

(a)the designation of the officer or Authority to whom the power to determine the territorial limits of constituencies under sub-section (2) of section 6 may be delegated and the officer or Authority who may prepare and maintain the electoral roll under section 10;