Section 10 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
10. Custody and destruction of papers.
- The preliminary voters' list published under rule 4, the claims and objections received under rule 5 along with the order of the Registration Officer or Appellate Authority thereon and the papers relating to the proceedings under rule 9-A shall be preserved in the record room of the District Election Officer until after the next revision of the list and shall then be destroyed."
