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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(q) in Himachal Pradesh Municipal Election Rules, 2015

(q)"revising authority" means a Gazetted Officer or an Executive Magistrate who may be appointed by the Electoral Registration Officer (Municipal Council/Nagar Panchayat) as the revising authority in respect of electoral roll of a ward or a part thereof ;