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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(10)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)the inclusion of the name of such person in the electoral roll-
(i)whose name is included in the Assembly electoral roll for the area related to the territorial constituency but not included in the electoral roll for territorial constituency or whose name has been wrongly included in the electoral roll of other territorial constituency, or
(ii)whose name is not so included in the Assembly electoral roll but who is otherwise eligible to be registered in the electoral roll for the territorial constituency;