Section 22 in The Bihar Municipal Election Rules, 2007
22. Inquiry into claims and objections by the Revising Authority.
- On the date fixed for the hearing or on such other date to which the hearing may be adjourned the Revising Authority shall hold a summary inquiry into the claims or objection preferred and shall record orders either allowing or disallowing the claim or objections. For the purpose of the enquiry, the roll as published under Rule 9 shall be presumed to be correct. No party shall be represented by any legal practitioner at any proceeding under this Rule.
