Section 2(a) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(a)[ "election" means an election to fill a seat of a Councillor of the Calcutta Municipal Corporation under the Calcutta Municipal Corporation Act, 1980, or an election to fill a seat of a Councillor of the Howrah Municipal Corporation under the Howrah Municipal Corporation Act, 1980, or an election to fill a seat of a Commissioner of a municipality under the Bengal Municipal Act, 1932 or an election to fill a seat of a Councillor of the Municipal Corporation of Chandernagore under the Chanderangore Municipal Act, 1955; and] [[Clause (a) substituted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984, which was earlier as under:-
