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State of Karnataka - Section

Section 7 in Karnataka Panchayat Raj Act, 1993

7. Method of voting and procedure for election.

(1)Every voter shall have as many votes as there are members to be elected for the constituency. No voter shall give more than one vote to any one candidate.
(2)Subject to the provisions of this Act, elections to the Grama Panchayat shall be held by ballot on non-party basis in accordance with such rules as may be prescribed.