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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala Panchayat Raj Act, 1994

(2)The draft electoral roll shall be published in the [respective] [Substituted by Act 7 of 1995.] panchayat office, the village office and [***] [Omitted by Act 7 of 1995.] at the headquarters of the block and the taluk office, for facilitating the voters to verify the same and the final list shall be published after taking decisions on the objections and the applications.