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[Cites 0, Cited by 0] [Section 108D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108D(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

(1)The District Panchayat Election Officer shall in consultation with the Election Authority appoint in each constituency of the District Development Council a Returning Officer and an Assistant Returning Officer for holding of elections for that District Development Council :Provided, however, the same Returning Officer may be appointed for holding of elections to more than one constituency.