Section 18 in The Bihar Municipal Election Rules, 2007
18. Procedure for issuing notice by Revising Authority.
(1)Every notice issued by Revising Authority shall be in writing and shall be served on the person concerned at the time of presentation of claim/objection and such a notice shall be served on any other person concerned at the address as entered in the draft electoral roll by post or by any other means including through a well publicized general/special notice as the Revising Authority deems fit.(2)The notice to be issued to the person objected to shall be either posted seven days before the date fixed for hearing the objection or served three days before that date if served otherwise than by post.
