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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(2) in Jharkhand Municipal Act, 2011

(2)The superintendence, direction and control of preparation of electoral rolls, reservation of seats to various categories, rotation of seats and the conduct of elections of councillors under this Act and the rules made thereunder shall vest in the State Election Commission constituted under Article 243-K read with Article 243 -ZA of the Constitution of India.