Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Himachal Pradesh - Subsection Section 22(3) in Himachal Pradesh Municipal Election Rules, 2015 (3)No person shall prefer an objection to the inclusion of any name in the Electoral roll, unless his name is already included in that electoral roll of the municipality.
