Section 27(2)(d) in The Representation Of The People Act, 1950

[Cites 0, Cited by 5] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(d) in The Representation Of The People Act, 1950

(d)in order to enable the electoral registration officer to maintain the electoral roll corrected up-to-date, the chief executive officer of every local authority (by whatever designation such officer may be known) shall immediately inform the electoral registration officer about every change in the membership of that local authority; and the electoral registration officer shall, on receipt of the information, strike off from the electoral roll the names of persons who have ceased to be, and include therein the names of persons who have become, members of that local authority; and

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Union of India - Subsection

Section 27(2)(d) in The Representation Of The People Act, 1950