Section 10(1) in The Darjeeling Gorkha Hill Council Act, 1988
(1)So much of the electoral roll for any Assembly Constituency in force on the last date of nominations for the General Council election as relates to the area comprised within a constituency as defined in clause (a) of section 2 shall, subject to the provisions of this Act and the rules made thereunder, be the electoral roll for the election of [Councillors] [Word substituted by W.B. Act 3 of 1994.] from the constituency.
