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[Cites 0, Cited by 0] [Section 4(4C)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4C)(ii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(ii)Notwithstanding anything contained in clause (i), the Election Authority may at any time, for reasons to be recorded in writing, direct a special revision of the electoral roil for any constituency or part of a constituency in such a manner as it may think fit.