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State of Haryana - Section
Section 16 in Haryana Municipal Corporation Election Rules, 1994
16. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***.]| 16. Appeal.- (1) Where an application made under rule 13 or 14 is rejected, an appeal shall lie, within a period of seven days from the next day of the date of rejection of such application, to the State Election Commissioner.(2) Every appeal under sub-rule (1) shall be -(a) in the Form of memorandum signed by the applicant;(b) accompanied by a copy of the order appealed against; and(c) accompanied with a fee of five rupees which shall be paid by means of non-judicial stamps or in cash.(3) The decision in appeal shall be final.(4) The Deputy Commissioner shall cause such amendments to be made in the roll as may be necessary to give effect to the decision of the State Election Commissioner. |