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7D. Registration of Electors. The persons entitled to be registered as electors in the electoral roll of 6[an assembly constituency] in Delhi as relates to the area comprised within a ward shall be entitled to be so registered in the electoral roll of that ward and the provisions in this behalf in the Representation of the People Act, 1950 (43 of 1950) shall apply to the registration of electors in the electoral roll of a ward as they apply to the registration of electors in the electoral roll of 6[an assembly constituency]. Explanation. In this section, in sub-section (1) of section 7E and in clause (ag) of sub-section (1) of section 31, the expression 6[an assembly constituency] has the meaning assigned to it under the Representation of the People Act, 1950 (43 of 1950).    |
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