Section 22(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)A claim or objection shall be addressed to the revising authority specified in the notice referred to in rule 21 and shall be presented to it personally or sent by registered post. Every claim for inclusion of name, objection to the inclusion of the name or objection to the particulars in any entry in the electoral roll shall be in forms 4,5 or 6, as the case may be.
