Section 4(3) in Haryana Municipal Corporation Election Rules, 1994
(3)As soon as the ward wise roll of a Municipal Corporations ready, the deputy Commissioner shall publish it as draft together with a notice intimating the date by which objections or claims with regard to the ward wise roll may be presented to the Revising Authority specified therein. A copy of the ward wise roll of each ward of Corporation alongwith the notice shall be pasted at the office of the Deputy Commissioner, at the office of the Municipal Corporation and at such other conspicuous place(s) as the Deputy Commissioner may determine:Provided that a period of not less than five days shall be allowed for filing claims and objections.
