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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4)(v) in Haryana Panchayati Raj Election Rules, 1994

(v)Where a claim or objection is not disposed off under sub-rule (4) (iii) or (iv) and the period prescribed for the presentation of claims and objections has expired, the District Electoral Officer shall forthwith post at his office a list of all claims and objections received together with notice showing the date on which and the place at which such claims and objections shall be heard and a copy of the objection shall be served upon the person regarding whom it is made.