Section 23(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)Where a claim or objection is not rejected under sub-rule (5) of rule 22, the revising authority shall, after the expiry of the period specified for the presentation of claims and making objection(s), exhibit on the notice board of his office, a list of all claims or objections in forms 10,11 and 12, as the case may be.
