Section 10(1) in The Bodoland Autonomous Council Act, 1993
(1)So much of the electoral roll for any Assembly constituency in force on the last date of nomination for the General Council election as relates to the area comprised within a constituency, as defined in Clause (b) of Section 2 shall, subject to the provisions of this Act and the rules made thereunder, be the electoral roll for the election of members of the General Council from that constituency.
