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

State of Jammu-Kashmir - Subsection

Section 4(4D)(iii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(iii)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the constituency or otherwise not entitled to be registered in the electoral roll ;