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State of Goa - Section

Section 121 in The Goa Panchayat Raj Act, 1994

121. Electoral Roll.

- The electoral roll of Zilla Panchayat shall be prepared subject to the superintendence, direction and control of the State Election Commission:Provided that the electoral roll of the State Legislative Assembly for the time being in force for such part of the district as is included in any constituency of the Zilla Panchayat may be adopted for the purpose of preparation of electoral roll of the Zilla Panchayat for such constituency:Provided further that the electoral roll for such constituency of the Zilla Panchayat shall not include any amendment, transposition, inclusion or deletion of any entry made after the last date for making nomination for the election to such constituency and before the completion of such election.