Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Municipalities Act, 2009

(2)Where more than one District Election Officers are designated or nominated for a district under the proviso to sub-Section (1), the State Election Commission shall in the order designating or nominating the District Election Officers also specify the area in respect of which each such officer shall exercise jurisdiction.