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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in Haryana Municipal Corporation Election Rules, 1994

(e)"elector" in relation to a ward, means a person whose name is entered in the electoral roll of that ward for the time being in force and who is not subject to any disqualification for voting;