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Cantonments Act, I924 26.Electoral rolls:- (1) {The words " Where a Board is to be constituted in any cantonment otherwise than in accordance with the proviso to sub-section (1) of section 14 rep.by s.10, ibid} {Subs.by s.10, ibid., for " the Cantonment Authority".} [The Board or, where a Board is not constituted in any place declared by notification under sub-section (1) of section 3 to be a cantonment, the Officer Commanding the station], shall prepare and publish an electoral roll showing the names of persons qualified to vote at elections to the Board. Such roll shall be prepared, revised and finally published in such manner and on such date in each year as the {Subs.by the A.O.1937, for " L.G.".} [Central Government] may by rule prescribe. (2) Every person whose name appears in the final electoral roll shall, so long as the roll remains in force, be entitled to vote at an election to the Board, and no other person shall be so entitled. (3) When a cantonment has been divided into wards, {The words " or the inhabitants into classes " omitted by Act 2 of 1954, s.6.} the electoral roll shall be divided into separate lists for each ward {The words " or class, as the case may be " omitted, ibid.} (4) If a new electoral roll is not published in any year on the date prescribed, the {Subs.by the A.O.1937, for " L.G.".} [Central Government] may direct that the old electoral roll shall continue in operation until the new roll is published.    |
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