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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in Kerala Panchayat Raj Act, 1994

(1)The electoral rolls for all the constituencies comprised in a village panchayat shall be prepared and revised, in such manner as may be prescribed, by an electoral registration officer who shall be such Officer of the Government or of a local authority as the State Election Commission may, in consultation with the Government, designate or nominate in this behalf.