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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(5) in Himachal Pradesh Municipal Election Rules, 2015

(5)Any claim or objection, which is not lodged within the specified period or in the manner herein specified, shall be rejected and the decision shall be recorded in the register prepared in forms 7,8 and 9, as the case may be.