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

State of Haryana - Subsection

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

(v)Where a claim or objection is not disposed of under clauses (iii) or (iv) and the period prescribed for the presentation of claims and objections has expired, the Revising Authority shall forthwith post at his office a list of all claims and objections received together with notice showing the date on which and the place at which such claims and objections shall be heard. One copy of the objection shall be served upon the person regarding whom it is made.