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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4B) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4B)A person shall not be entitled to be registered in the electoral roll for a constituency, unless is of 18 years of age on the qualifying date and is ordinarily resident of that constituency which shall be determined by the Election Authority.Explanation. - For the purposes of this rule, ordinarily resident shall not mean and include, -