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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(6)(b) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(b)The prescribed authority shall, for the purpose of allotting the constituencies, publish a notice stating that the lots shall be drawn in the office to be named in such notice and on the date and at the time specified therein before the persons who are present to witness the drawal of lots. Such notice shall be published at the places specified in sub-rule (5) of rule .5.