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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(4) in Himachal Pradesh Municipal Election Rules, 2015

(4)The revising authority shall maintain a register of claims, in form-7, a register of objections to the inclusion of names in form-8, and a register of objections to the particulars in any entry in form-9, and shall enter therein the time of receipt, particulars of every claim or objection, as the case may be.