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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(1)(a) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(a)affix a notice in Form 5-A on the notice board of his' office, for information of all candidates for the seat in question, that his order rejecting a nomination paper is subject to the order passed by the Revisional Authority and any candidate aggrieved by his order is free to appear before such Authority, on the date, time and place mentioned, in the notice, and;