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State of Haryana - Section
Section 10A in Haryana Panchayati Raj Election Rules, 1994
10A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 10A. [ Final publication of voters list. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) The District Electoral Officer, as soon as he has disposed of all the claims and objections presented to him, shall forward a list of such claims and objections alongwith his orders thereon to the District Election Officer (Panchayats), who shall cause the voter's list to be corrected, in accordance with the orders passed by the District Electoral Officer or by him in revision under sub-rule (2) of rule 10, as the case may be. The voters list so amended shall be final and two copies thereof duly signed by the District Electoral Officer and District Election Officer (Panchayats) shall be kept in their offices and shall be published in the manner prescribed under rule 9 together with list of additions and corrections prepared in accordance with the said orders.(2) Any final voters list published under the provisions of sub-rule (1), with or without a list of additions and corrections, shall come into force from the date of such final publication.] |