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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)Any person aggrieved by an order passed under the provisions of sub-rule (1), may, within seven days from the date of order, file an appeal to Electoral Registration Officer, who shall decide the same within seven days.