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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(4)(b) in Himachal Pradesh Municipal Election Rules, 2015

(b)after getting permission from the Commission, exhibit on the notice board of his office a copy of the list together with a notice as to the date(s) and place (s) at which the matter of inclusion of the names in electoral roll or deletion of the names from the electoral roll shall be considered; and