Section 8(10)(d) in The U.P. Panchayat Raj Act, 1947

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State of Uttar Pradesh - Subsection

Section 8(10)(d) in The U.P. Panchayat Raj Act, 1947

(d)the inclusion in the electoral roll of the name of any person -

(i)whose name is included in the Assembly electoral roll for the area relatable to the territorial constituency but is not included in the electoral roll for that territorial constituency or whose name has been wrongly included in the electoral roll for some other territorial constituency, or

(ii)whose name is not so included in the Assembly electoral roll but who is otherwise qualified to be registered in the electoral roll for the territorial constituency?

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State of Uttar Pradesh - Subsection

Section 8(10)(d) in The U.P. Panchayat Raj Act, 1947