Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(3) in Siliguri Municipal Corporation Act, 1990

(3)The electoral roll shall, unless otherwise directed by the State Government for reasons to be recorded in writing, be revised-
(i)before each general election to the Corporation, and
(ii)before each bye-election to fill a casual vacancy.