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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1) in Kerala Panchayat Raj Act, 1994

(1)The electoral roll for each constituency in a village panchayat shall be prepared in the prescribed manner by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made under this Act.