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State of Himachal Pradesh - Section

Section 20 in Himachal Pradesh Municipal Election Rules, 2015

20. Period for lodging claims and objections.

- Every claim for the inclusion of name in the electoral roll and every objection to an entry therein shall be lodged within a period of ten days from the date of publication of draft electoral roll under rule 19, or within such period as may be fixed by the Commission in this behalf.