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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(4) in Kerala Panchayat Raj Act, 1994

(4)The State Election Commission shall, in consultation with the Government [***] [Omitted by Act 13 of 1999.] designate or nominate such of the officers of the Government or of the local authority, as officers for the purpose of preparation and revision of electoral rolls and conduct of elections under this Act.