Section 3(3)(k) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(3)(k) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992

(k)making of law by a State Legislature with respect to elections to the Municipalities to be conducted under the superintendence, direction and control of the chief electoral officer of the State;

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Constitution Subarticle

Section 3(3)(k) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992