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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(4)(d) in The Jammu and Kashmir Representation of the People Act, 1957

(d)in order to enable the [the Electoral Registration Officer] [Substituted by Act IX of 1966.] to maintain the electoral roll corrected up to date the Panchayat Officer of the Province of Jammu and of the Province of Kashmir shall immediately inform the [Electoral Registration Officer] [Substituted by Act IX of 1966.] about every change in the membership of each Panchayat and of such local body, if any, within the Panchayats' Constituency as referred to in clause (a) and the [Electoral Registration Officer] [Substituted by Act IX of 1966.] shall, on receipt of the information, strike off from the electoral roll the names of person who have ceased to be, and include therein the names of person who have become, members of that Panchayat or local body; and