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State of Haryana - Section
Section 9 in Haryana Panchayati Raj Election Rules, 1994
9. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 9. [ Preliminary Publication of Voter List. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- Each voters list prepared under rule 8 shall be published and affixed at the office of the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, and on the notice boards of the tehsil office and block election office within which the village be and, if the voters list pertains to a ward of Zila Parishad, on the notice board of the District Election Officer (Panchayat) concerned and at one or two conspicuous places within each village to which the list pertains :Provided that a period of not less than seven days shall be allowed for filing claims and objections.] |