Section 14(2) in Karnataka Municipalities Act, 1964
(2)The officer designated by the [State Election Commission] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] in this behalf in respect of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall maintain a list of voters for each [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].Explanation. - For the purpose of this section, "electoral roll" shall mean an electoral roll prepared under the provisions of the Representation of the People Act, 1950 (Central Act XLIII of 1950), for the time being in force.
