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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)the preparation and revision of the list of voters the division of the market area into constituencies [reservation of one agriculturist's constituency for the Scheduled Castes and the Scheduled Tribes] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] the election or nomination of members of the market committee the payment of deposits and their forfeiture the manner of holding elections the drawing up of the election programme the fixing of polling stations the appointment of returning officers presiding officers and polling officers and all matters ancillary to such elections;