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State of Gujarat - Section

Section 11 in Gujarat Metropolitan Planning Committees Rules, 2016

11. Polling Stations.

(1)The Returning Officer shall with the previous approval of the Election Authority provide for sufficient numbers of polling stations for each constituency at such places as may be convenient to conduct free and fair election and publish the list of polling stations.
(2)The Returning Officer shall decide the number of voters to be attached to each polling station. Accordingly, a list of voters shall be displayed on the notice board of the respective polling station.