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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(1) in Kerala Municipality Act, 1994

(1)An Electoral Registration Officer shall prepare and renew the voters list with respect to each ward of a Municipality, in such manner as may be prescribed and he shall be an officer of the Government or a local authority designated or nominated by the State Election Commission in consultation with the Government.