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[Cites 0, Cited by 51] [Entire Act]

Union of India - Section

Section 29 in The Representation Of The People Act, 1950

29. Staff of local authorities to be made available.—

Every local authority in a State shall, when so requested by the chief electoral officer of the State, make available to any electoral registration officer such staff as may be necessary for the performance of any duties in connection with the preparation and revision of electoral rolls.