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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(a) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(a)in reference to an election [* * * * *] [Words and figures 'under the Bengal Local Self-Government Act of 1885 or' omitted by West Bengal Act 26 of 1984, w.e.f 25.6.1984.] under the Bengal Municipal Act, 1932 [or under the Chandernagore Municipal Act, 1955] [Words and figures inserted by West Bengal Act 24 of 1956.], the District Magistrate; and