Section 2(11) in The Howrah Municipal Corporation Act, 1980
(11)[ "elected member" means an elected Councillor;] [[Clause (11) substituted by W.B. Act 36 of 1994, which was earlier as under :-'(11) 'elected member' Includes a Councillor and Alderman;'.]][* * * * * *] [[Clause (12) omitted by W.B. Act 11 of 1999, which was as under :-'(12) 'election authority' means the authority appointed by the State Government under section 33;'.]]
