Section 8(4)(viii) in Haryana Panchayati Raj Election Rules, 1994

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State of Haryana - Subsection

Section 8(4)(viii) in Haryana Panchayati Raj Election Rules, 1994

(viii)Any person aggrieved by any such order of the District Electoral Officer, may file appeal within three days from the date of order to the District Election Officer (P), who shall within three days either confirm such order, or set aside or pass such other order with respect to the claim or objection, as he may deem fit. The order of the District Electoral Officer subject to the decision of the District Election Officer (P) in an appeal shall be final.

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State of Haryana - Subsection

Section 8(4)(viii) in Haryana Panchayati Raj Election Rules, 1994