Section 13B(2) in The U.P. Municipalities Act, 1916
(2)[ Subject to sub-section (1), the Chief Election Officer (Urban Local Bodies), referred to in sub-section (2-A) of Section 12-B shah supervise the conduct of all elections to the municipalities.] [Inserted by U.P. Act No. 26 of 1995.][Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] Amendment
