Section 32 in The West Bengal Municipal Elections Act, 1994
32. Disqualification on ground of corrupt practices. -
(1)Any person who stands disqualified [under section] [Words substituted for the words 'under the section' by W.B. Act 46 of 1994.] 76 may, if the period of such disqualification has not expired, submit a petition to the Governor [for removal] [Words substituted, for the words 'for the removal' by W.B. Act 46 of 1994.] of such disqualification for the unexpired portion of the said period.(2)Before giving his decision on any question, or on any petition submitted under sub-section (2), the Governor may obtain the opinion of the Commission on such question or petition.
