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Citedby 2 docs
B.K.S.Mahendran vs The Commissioner on 28 July, 2006
Paraman vs Kodungallur Municipality on 6 April, 2005

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[Section 218] [Complete Act]
Central Government Act
Section 218(1) in The Manipur Municipalities Act, 1994.
(1) The superintendence, direction and control of the preparation of electoral rolls for, and conduct, of, all elections to the Municipalities shall be vested in the State Election Commission constituted under section 98 of the Manipur Panchayati Raj Act, 1994 (26 of 1994 ).