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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(2) in Kerala Municipality Act, 1994

(2)The electoral rolls of the legislative assembly constituency adopted under sub-section (1) shall be divided into separate parts for each ward of the Municipalities and all voters included in the electoral rolls of the legislative assembly constituency relating to it shall be included in the electoral rolls of the Municipality concerned.Explanation. -In this section "legislative assembly constituency" means, the constituency for the purpose of election to the State Legislative Assembly.