Section 29(2)(iii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

(iii)that the proposer or seconder is a person whose name is not registered on the electoral roll for the ward of the Municipality;

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