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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(3) in Haryana Panchayati Raj Election Rules, 1994

(3)On such an application being made the Returning Officer (Panchayat) or the officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.