Section 34(2) in The West Bengal Panchayat Elections Act, 2003
(2)The electoral roll for a Block shall, -(a)unless otherwise directed by the Commission and for reasons to be recorded in writing, be revised, wholly or in part, with reference to the qualifying date referred to in sub-section (1) -(i)before each general election to any Panchayat, and(ii)before each by-election to fill a casual vacancy in a seat allotted to the constituency, and(b)notwithstanding anything contained in clause (a), be revised in any year, if such revision has been directed by the Commission, with reference to a qualifying date as may be specified in such direction.
