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State of Haryana - Section

Section 165 in Haryana Panchayati Raj Act, 1994

165. Persons qualified to be registered as voters.

- Every person who is entitled to be registered as voter in the relevant part of the electoral rolls of the Assembly under the Representation of People Act, 1950, shall be entitled to be registered as a voter in the list of voters for the electoral division, to be prepared under Section 164.