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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Municipalities Act, 1964

(2)Subject to any disqualification incurred by a person, the list of voters shall be conclusive evidence for the purpose of determining under this section whether the person is qualified or is not qualified to vote or is qualified or is not qualified to be elected, as the case may be, at an election.