Section 4(4)(vii) in Haryana Municipal Corporation Election Rules, 1994

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State of Haryana - Subsection

Section 4(4)(vii) in Haryana Municipal Corporation Election Rules, 1994

(vii)On the date and at the place fixed under sub clause (v), the Revising Authority shall hear and decide the claims and objections according to their merits after hearing the parties concerned of their authorized agents and, in the case of a claim any person who objects to the admission of such a claim and after considering such evidence as may be produced or may appear necessary to him, he shall-

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State of Haryana - Subsection

Section 4(4)(vii) in Haryana Municipal Corporation Election Rules, 1994