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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(11) in Himachal Pradesh Municipal Election Rules, 2015

(11)The reservation made by the Deputy Commissioner shall be given wide publicity by him by affixing a copy of the order of such reservation on the notice board of his office and that of the municipality and it shall also be sent to the State Government.