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State of Haryana - Section
Section 7 in Haryana Municipal Corporation Election Rules, 1994
7. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 7. Preliminary publication of roll.- As soon as the roll of a ward is ready, the Deputy Commissioner shall publish it as draft together with a notice intimating the date by which objections or claims with regard to the roll may be presented to the Revising Authority specified therein. A copy of the roll of each ward and the notice shall be pasted at the office of the Deputy Commissioner, at the office of the Corporation and at such other places as the Deputy Commissioner may determine :Provided that a period of not less than ten days shall be allowed for filing claims and objections. |