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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(2) in Kerala Panchayat Raj Act, 1994

(2)The Electoral roll of Assembly Constituency as adopted under sub-section (1) shall be divided into separate parts for each constituency of the panchayats and all electors included in the electoral roll for the Assembly Constituency relating thereto shall be incorporated in the electoral roll of the Constituencies of the panchayat concerned.Explanation. - In this section 'Assembly Constituency means a constituency for the purpose of election to the State Legislative Assembly.