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[Cites 0, Cited by 4] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in Gujarat Panchayats Act, 1961

(2)Such officer of the State Government as the State Election Commission may specify in this behalf (hereinafter referred to as "the specified officer") shall, subject to superintendence, direction and control of the commission, maintain a list of voters for each electoral division the list shall be published in the prescribed manner.