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[Cites 0, Cited by 1] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(a) in Karnataka Municipalities Act, 1964

(a)the manner of the splitting up of electoral rolls for Legislative Assembly constituencies into parts for the purpose of constituting one or more of such parts into the list of voters for a [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]; and the officer or authority by whom such splitting up is to be carried out;