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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in The Bihar Municipal Election Rules, 2007

(2)The Registration Officer shall also cause to be proclaimed by beat of drum in each ward, and by notices pasted at several places within the area of the Municipality and if it considers it desirable by advertisement in local newspapers, the fact that the electoral roll or rolls has or have been prepared and that copies of them can be inspected at the places mentioned in sub-rule (1).