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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(1) in Siliguri Municipal Corporation Act, 1990

(1)The State Government shall, by notification, and on such terms and conditions as it thinks fit, appoint an election authority and such number of assistant election authorities as may be necessary for the preparation, publication, revision, correction and maintenance of the electoral roll and for holding of elections under this Act.