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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2)(a) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(a)The electoral registration officer shall cause to be prepared lists of electors separately for each of the constituencies specified in rule 3 in a market area in Hindi. For this purpose a central place in the constituency shall be declared by the Director as the office of the electoral registration officer for the registration of electors and may issue a notice specifying the names of the constituency, area of the constituencies and the qualification of electors and requiring them if necessary, to get themselves registered with the electoral registration officer for this purpose within such time as may be specified in the said notice.