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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Grama Panchayats Election Rules, 1965

(3)The preliminary electoral roll of the ward so prepared under Sub-rule (1) shall be published by the Electoral Registration Officer at a conspicuous place at the headquarters of the Grama Sasan together with a notice in Form No. 2, at least three weeks before the date of issue of notice under Rule 24, stating the date by which objections or claims may be received and the place and date on which enquiries shall be taken up.