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[Cites 0, Cited by 3] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(1) in Kerala Municipality Act, 1994

(1)Notwithstanding anything contained in this Act, the State Election Commission may, if it deems necessary, for the purpose of election under this Act, prepare the electoral rolls of the Municipality by adopting the existing electoral rolls of the legislative assembly constituency, without conducting an enumeration.