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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(1)The Returning Officer shall, after reporting the result under sub-rule (b) of Rule 28 forward the sealed envelops and packets referred to in the preceding rules and also the records referred to in sub-rule (6) of Rule 24, the return of election prepared under sub-rule (c) of Rule 28, each placed in a separate sealed envelope, to the District Panchayat Raj Officer. Each envelop or packet shall have written over it specification of the contents thereof.