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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(10) in Himachal Pradesh Municipal Election Rules, 2015

(10)The reservation made under this rule shall be finalized by the State Government or by any other officer authorized by it in this behalf and shall be given wide publicity by affixing a copy of order of such reservation on the notice board of his office and that of the municipality, District and Tehsil.