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[Cites 0, Cited by 3] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala Panchayat Raj Act, 1994

(3)The electoral rolls for the constituencies of block panchayats and district panchayats shall consist of the electoral rolls for all the constituencies of the village panchayat comprised within the constituencies of the block panchayat or, as the case may be, of the district panchayat and it shall not be necessary to prepare or revise separate electoral rolls for such constituencies.