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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 45 in Kerala Panchayat Raj Act, 1994

45. Provision of polling stations.

- The district election officer shall with the previous approval of the State Election Commission provide sufficient number of polling stations for every panchayat within his jurisdiction, and shall publish in such manner as the State Election Commission may direct a list showing the polling stations so provided and the polling areas or groups of voters for which they have respectively been provided.