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State of West Bengal - Section

Section 30 in The Howrah Municipal Corporation Act, 1980

30. [ 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.] [Section 25 renumbered as sub-section (1) of that section by W.B. Act 17 of 1995.]