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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(iv) in Rajasthan Panchayati Raj Act, 1994

(iv)A member of Parliament or of the State Legislature shall not, during the term of his office, cease to be ordinarily resident in the ward or constituency in the electoral roll of which he is registered as an elector at the time of his election as such member, by reason only of his absence from that ward or constituency in connection with his duties as such member.