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Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls - (20 Jul 2026)

ELECTION

Supreme Court held that nominated Town Panchayat members cannot vote in Karnataka Legislative Council elections from Local Authorities' Constituencies. It upheld the High Court's ruling, saying their inclusion in the electoral roll is contrary to the constitutional scheme.

Tags : KARNATAKA LEGISLATIVE COUNCIL; VOTE; ELECTIONS  

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