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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4)(iv) in Haryana Municipal Corporation Election Rules, 1994

(iv)If any claim or objection is presented by a person to the Revising Authority which is not authorized to receive it, such Revising Authority shall at once return it to the person presenting it for presentation to the appropriate Revising Authority.