Section 9 in The West Bengal Municipal Elections Act, 1994
9. Municipal Returning Officer. -
Subject to the provisions of subsection (1) of section 6 of the West Bengal State Election Commission Act, 1994, there shall be a Municipal Returning Officer for every constituency for every elections to fill a seat or seats in a Municipality:Provided that nothing in this section shall prevent the Commission from designating or nominating the same person to be [the] [Word inserted by W.B. Act 46 of 1994.] Municipal Returning Officer for more than one constituency.
