Section 36(1) in Siliguri Municipal Corporation Act, 1990
(1)The electoral roll for Siliguri shall be prepared by the election authority in the prescribed manner by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made by the State Government:Provided that the electoral roll for the time being in force for the election of members to the West Bengal Legislative Assembly so far as it relates to the area of the city of Siliguri may be adopted as the electoral roll for the Corporation.
