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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(2) in Nagaland Municipal Act, 2001

(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 ward, the electoral registration officer shall inform the electoral registration officer of that other ward and that Officer shall, on receipt of the information, strike off the applicant's name from that roll.