WEST BENGAL LOCAL BODIES (ELECTORAL OFFENCES AND MISCELLANEOUS PROVISIONS) ACT, 1952


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Section
 Section Title
  INTRODUCTION
  PREAMBLE
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  3 Prohibition of public meetings on the election day View Judgements
  4 Maintenance of secrecy of voting View Judgements
  5 Officers, etc. at elections not to act for candidates or to influence voting View Judgements
  6 Prohibition of canvassing in or near polling stations View Judgements
  7 Penalty for disorderly conduct in or near polling stations View Judgements
  8 Penalty for misconduct at the polling station View Judgements
  9 Penalty for illegal hiring or procuring of conveyances at elections View Judgements
  10 Breaches of official duty in connection with election View Judgements
  11 Removal of ballot papers from polling station to be an offence View Judgements
  12 Other offences and penalties therefor View Judgements
  13 Prosecution regarding certain offences View Judgements
  14 Disqualifications for voting at the election View Judgements
  15 Amendment of section 35 of Bengal Act 15 of 1932 View Judgements
  16 Application of the Act View Judgements
  17 Savings View Judgements
  INTRODUCTION
  PREAMBLE
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  3 Prohibition of public meetings on the election day View Judgements
  4 Maintenance of secrecy of voting View Judgements
  5 Officers, etc. at elections not to act for candidates or to influence voting View Judgements
  6 Prohibition of canvassing in or near polling stations View Judgements
  7 Penalty for disorderly conduct in or near polling stations View Judgements
  8 Penalty for misconduct at the polling station View Judgements
  9 Penalty for illegal hiring or procuring of conveyances at elections View Judgements
  10 Breaches of official duty in connection with election View Judgements
  11 Removal of ballot papers from polling station to be an offence View Judgements
  12 Other offences and penalties therefor View Judgements
  13 Prosecution regarding certain offences View Judgements
  14 Disqualifications for voting at the election View Judgements
  15 Amendment of section 35 of Bengal Act 15 of 1932 View Judgements
  16 Application of the Act View Judgements
  17 Savings View Judgements



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