Section 50 in Kolkata Municipal Corporation Act, 1980
50. [ Election to Corporation.- The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation shall vest in the State Election Commission.] [Substituted by section 4(6)(b) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.]
