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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(h) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(h)"Registration Officer" means the Electoral Registration Officer appointed by State Election Commission, in consultation with the State Government for registration of voters for election to Panchayats in a district and includes an Assistant Electoral Registration Officer.