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 0] [Entire Act]

State of Assam - Section

Section 15 in Rules Under the Assam Temperance Act, 1926

15.

The Returning Officer shall divide each area for which a poll had been demanded, into convenient polling areas, and shall select for each such area a polling station. He shall also select a polling station for the recording of votes of electors who are not resident within the area for which the poll has been demanded. He shall publish in such manner as the Provincial Government may direct a list showing the polling stations which have been selected and the areas for which they have respectively been selected.