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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)[ the particulars to be entered in the electoral rolls; [Substituted by Act 55 of 1974, section 7, for clause (a) (w.e.f. 10-1-1975)]
(aa)the preliminary publication of electoral rolls;
(ab)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred;
(ac)the manner in which notices of claims or objections shall be published;
(ad)the place, date and time at which claims or objections shall be heard and the manner in which claims or objections shall be heard and disposed of;
(ae)the final publication of electoral rolls;
(af)the revision and correction of electoral rolls and inclusion of names therein;
(ag)the manner in which and the purpose for which the electoral roll of [an assembly constituency] [Substituted byt Act 67 of 1993, section 26, for a "parliamentary constituency" (w.e.f. 1-10-1993).] may be used;
(ah)the correction of electoral rolls on change of extent or boundaries of wards;]