Section 23 in Karnataka Municipal Corporations Act, 1976
23. [ Electoral rolls. [Substituted by Act 35 of 1994 w.e.f.1.6.1994.]
- The electoral roll of the corporation shall be prepared subject to the superintendence, direction and control of the State Election Commission:Provided that the electoral roll of the Karnataka Legislative Assembly for the time being in force for such part of the city as is included in any ward may be adopted for the purpose of preparation of electoral roll of the Corporation for such ward:Provided further that the electoral roll for such ward of the corporation shall not include any amendment, transposition, inclusion or deletion of entry made after the last date for making nomination for the election to such ward and before completion of such election.]
