Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in The Rajasthan District Boards Act, 1954

(1)The Collector shall, when so directed by the State Government, cause to be prepared a list of electors for each constituency in the district. A person enrolled as an elector in such electoral roll shall be entitled to take part and vote in the election of candidates in the constituency in which he is a voter.