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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(1) in Haryana Panchayati Raj Election Rules, 1994

(1)The Deputy Commissioner concerned [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III 4.2.1995.] shall be the prescribed authority for purposes of sub- section (1) of Section 121 of the Act.