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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4)(vi) in Haryana Panchayati Raj Election Rules, 1994

(vi)The District Electoral Officer may, on an application received in this regard or on his own motion, if satisfied that the draft list of voters is at variance with the relevant part of the electoral roll of the Assembly on account of any mistake in the draft list, he shall amend the list so as to bring it in conformity with the said electoral roll and for that purpose may amend, delete or add an entry in that list.