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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Haryana - Subsection

Section 83(2) in Haryana Municipal Corporation Election Rules, 1994

(2)Notice of the abatement of an election petition shall be published by the Tribunal or, if the petition abates before any Tribunal has been appointed, by the Government by being posted at the office of the Deputy Commissioner and at the Corporation office.