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

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State of Haryana - Subsection

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

(vii)On the date and at the place fixed under sub rule (v) above, the District Electoral Officer shall give hearing to the concerned persons and decide the claims and objections within three days from the date of receipt, after hearing the parties concerned or their authorized agents and, in case any person objects to the admission of such a claim, after considering such a claim and considering such evidence, as may be produced or may appear necessary to him, he shall -

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State of Haryana - Subsection

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