Section 37 in The Howrah Municipal Corporation Act, 1980
37. to 39.
[* * * * * * *] [[Sections 37 to 39 omitted by W.B. Act 36 of 1994. Those sections were as under :-'37. Appeal. - An appeal by any person aggrieved by any entry in, or omission from, the electoral roll or by any order or decision of the election authority shall, in accordance with such procedure as may be prescribed, lie to such appellate authority as the State Government may by notification, appoint :Provided that nothing in this section shall apply to any entry In, or omission from, the electoral roll for the time being in force for election of members to the West Bengal Legislative Assembly which has been adopted under the proviso to section 30 as the electoral roll for election of Councillors to the Corporation.
