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State of Rajasthan - Section

Section 9 in The Rajasthan District Boards Act, 1954

9. Qualifications of electors.

(1)Every member of a Village Panchayat situated within the district shall be entitled to be enrolled as an elector under this Act.
(2)A person shall not be deemed an elector for any purpose of this Act or any rule thereunder unless he is enrolled as an elector under section 11.