Section 43(2) in Chandigarh Panchayat Election Rules, 1994
(2)The concerned Director of Panchayats, U.T., Chandigarh shall summon such objector and may dispose of claim or, objection after summary inquiry within three days from the receipt of the claim or objection and publish the final list in the manner given under sub-rule (1) :Provided that any clerical or printing error may be rectified by the Director of Panchayats, U.T., Chandigarh at any time, thereafter.
