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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(7) in Uttarakhand Panchayati Raj Act, 2016

(7)No person shall be entitled to be registered in the electoral roll for any territorial constituency if his name is entered in any electoral roll pertaining to any, municipal corporation, municipality, Nagar Panchayat or cantonment unless he shows that his name has been struck off from such electoral roll.