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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(2)On the issue of notification under sub-rule (1) the Returning Officer shall give public notice of the election in Hindi in Form I, by affixing a copy of the notice at his office and another copy thereof at such conspicuous place at the headquarters of the district and in such other manner, if any, as he may think fit and shall also cause to be despatched by post under certificate of posting, a copy of the notice to each member of his last known address.