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[Cites 0, Cited by 7] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in Karnataka Panchayat Raj Act, 1993

(2)No amendment, transposition or deletion of any entry in the electoral roll of the Zilla Panchayat made after the last date of making nominations for an election in any Grama Panchayat constituency and before the completion of such election shall form part of the list of voters for such election for the purpose of this section.