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State of Haryana - Section
Section 10 in Haryana Panchayati Raj Election Rules, 1994
10. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 10. [ Disposal of claims and objections. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) On the date and at the place fixed under rule 9-A, the District Electoral Officer shall give hearing to concerned persons and decide the claim and objection withinthree daysfrom the date of its receipt, after nearing the parties concerned or their authorised agents and, in case any person objects to the admission of such a claim, he shall after considering such evidence as may be produced or may appear necessary to him,-(a) reject any claim or objection which does not comply with any of the provisions of these rules or pass such orders as he may deem fit;(b) dismiss any case in which the claimant or objector is not present or is not represented.(2) Any person aggrieved by any such order may. withinfive days, from the date of order apply to the District Election Officer (Panchayat) for revision, who shall withinseven days, either confirm such order, or set it aside or pass such other order with respect to the claim or objection, as he may deem fit.(3) The decision of the District Election Officer (Panchayats) on appeal and subject to such decision, the order of the District Electoral Officer under sub-rule (1), shall be final.] |