Section 46(2) in The West Bengal Municipal Elections Act, 1994
(2)[ For the purpose of listing the names under sub-section (1), the candidates shall be classified as follows, namely :-] [Sub-section (2) substituted by W.B. Act 17 of 2004. which was earlier as under :- '(2) The list as aforesaid, shall contain the names in alphabetical order and the addresses of the contesting candidates as given in the nomination papers together with such other particulars as may be prescribed.'](i)candidates of recognised political parties;(ii)candidates of registered political parties other than those mentioned in clause (i);(iii)other candidates.
