Section 20(2)(a) in The West Bengal Municipal Elections Act, 1994

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(a) in The West Bengal Municipal Elections Act, 1994

(a)unless otherwise directed by the Commission, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date-

(i)before each general election to the Municipality, and

(ii)before each bye-election to fill a casual vacancy in a seat allotted to the constituency, and

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State of West Bengal - Subsection

Section 20(2)(a) in The West Bengal Municipal Elections Act, 1994