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[Cites 0, Cited by 2] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(1) in Kerala Panchayat Raj Act, 1994

(1)Notwithstanding anything contained in this Act, the State Election Commission may, - if it deem necessary, prepare the electoral rolls of panchayats without conducting an enumeration by adopting the electoral rolls of the Assembly Constituencies as in force for the purpose of elections under this Act.