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Union of India - Section

Section 2 in The Representation Of The People (Second Amendment) Act, 1996

2. Amendment of Act, 43 of 1950 .

In the Fourth Schedule to the Representation of the People Act, 1950 ,-
(a)under the heading" KARNATAKA", for the entries 1 to 5, the following entries shall be substituted, namely:- 1. City Municipal Corporations. 2. City Municipal Councils. 3. Town Municipal Councils. 4. Town Panchayats. 5. Zilla Panchayats. 6. Taluk Panchayats. 7. Grama Panchayats. 8. Cantonment Boards.".
(b)under the heading" UTTAR PRADESH", for the entries 1 to 6, the following entries shall be substituted, namely:- 1 Municipal Corporations. 2. Municipal Councils. 3. Zila Panchayats. 4. Nagar Panchayats. 5. Kshettra Panchayats. 6. Cantonment Boards.".