Section 1 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
1. Short title and commencement.
(1)This Act may be called the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952.(2)It shall come into force immediately on the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Ordinance, 1952, ceasing to operate.
