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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(4)(c) in Himachal Pradesh Municipal Election Rules, 2015

(c)after considering any verbal or written objection that may be preferred, decide whether all or any of the names may be included in or deleted from the electoral roll.