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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Panchayati Raj Election Rules, 1994

(2)The electoral roll updated by the Election Commission of India up to the date of notification issued by the State Election Commission for the preparation of ward wise list of voters as per sub rule (1) above, shall be taken into account. The electors of Legislative Assembly constituency, so distributed ward wise shall be the list of voters for that ward of the Gram Panchayat, Panchayat Samiti and Zila Parishad which shall be prepared in Hindi in Devnagri script and in such other language or languages and in such form as the State Election Commission may direct.