Section 6(4)(b) in The Orissa Zilla Parishad Act, 1991

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State of Odisha - Subsection

Section 6(4)(b) in The Orissa Zilla Parishad Act, 1991

(b)In the absence of any provision in this Act or the rules the provisions of the Representation of the People Act, 1950 and the Representation of the People Act, 1951 shall mutatis mutandis apply for the purpose of election to Parishads in the following matter, namely :

(i)preparation, revision and updating of electoral rolls;

(ii)appointment of Electoral Registration Officers, Presiding Officers and Polling Officers;

(iii)qualifications and disqualifications for registration as voter;

(iv)such other matters which have to be, or may be required to be, dealt with for the purpose of conducting free and fair election.

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State of Odisha - Subsection

Section 6(4)(b) in The Orissa Zilla Parishad Act, 1991