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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(i) in The Assam Agricultural Produce Market Act, 1972

(i)the qualifications of voters, the preparation and revision of the lists of voters, the division of market area into constituencies, the election, appointment and nomination of members of the market committee, the manner of holding election, the drawing up of the election programme, the fixing or polling stations and the appointment of Returning, Presiding and Polling Officers, the declaration of the results of election and mattes regarding appeals in respect of disputes in connection with elections;