Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2)(d) in The Jammu and Kashmir Representation of the People Act, 1957

(d)in order to enable the [Electoral Registration Officer] [Substituted by Act IX of 1966.] to maintain the electoral roll corrected up to date the Chief Executive Officer of each local authority (by whatever designation such officer may be known) shall immediately inform the [Electoral Registration Officer] [Substituted by Act IX of 1966.] about every change in the membership of that local authority; and the [Electoral Registration Officer] [Substituted by Act IX of 1966.] shall, on receipt of the information, strike off from the electoral roll the names of persons who have ceased to be, and include therein the names of persons who have become, members of that local authority; and