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[Cites 0, Cited by 0] [Section 4(4D)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4D)(iv) in Jammu and Kashmir Panchayati Raj Rules, 1996

(iv)that the person has attained qualifying age for being an elector in the Panchayat Constituency, the Electoral Registration Officer shall subject to such directions, if any, given by the Election Authority in this behalf, amend, transpose or delete the entry :