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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Tripura - Subsection

Section 185(2) in Tripura Panchayats Act, 1993

(2)The Electoral Registration Officer shall, if satisfied that the applicant is entitled to be registered in the electoral roll, direct his name to be included therein :Provided that if the applicant is registered in the electoral roll of any other constituency, the Electoral Registration Officer shall inform the Electoral Registration Officer of the other constituency and that Officer shall, on receipt of the information, strike off the applicant's name from that roll.