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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(4)(a) in Haryana Municipal Corporation Election Rules, 1994

(a)a notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published by being posted at the office of the Tribunal, and the Corporation.