Section 4(6) in Haryana Panchayati Raj Election Rules, 1994
(6)Any elector of the Sabha area. Panchayat Samiti area or Zila Parishad area, as the case may be, may, if he objects to anything contained in the list affixed under sub-rule (5) submit his objection in writing to the Circle Revenue Officer concerned in his office in case of Gram Panchayat and to the Sub-Divisional Officer (Civil) concerned in case of Panchayat Samiti and Zila Parishad within three days of the publication of the list of wards under sub-rule (5).
