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State of Haryana - Section

Section 27 in Haryana Panchayati Raj Election Rules, 1994

27. Presentation of nomination papers.

- On or before the date appointed under clause (a) of rule 24, each candidate shall in person deliver to the Returning Officer (Panchayat) or Assistant Returning Officer (Panchayat) so authorised by the Returning Officer (Panchayat) for that purpose during the time and at the place specified in the notice made under rule 24, a duly completed nomination paper in Form 4, [Form 4-A] [Inserted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] [and Form 4-B] [Inserted by Haryana Notification No. ECA-1/2015/792, dated 15th September, 2015.] and signed by the candidate.