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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(6)(i) in Assam Panchayat (Constitution) Rules, 1995

(i)the Deputy C9mmissioner presiding over the meeting shall cause to prepare as many ballot papers separately for each of the offices as there are members present as under sub-section (1) of Section 70 of the Act, in FORM IV appended herewith, in the language of the region and whereupon the names of the candidates shall be written line-wise in the order in which the proposals were made;