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State of Haryana - Section
Section 11 in Haryana Municipal Corporation Election Rules, 1994
11. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 11. Final publication of roll.- (1) The Revising Authority, as soon as he has disposed of all the claims and objections presented to him, shall forward a list of such claims and objections alongwith his orders thereon to the Deputy Commissioner who shall cause the roll be corrected, in accordance with the orders passed by the Revising Authority or by him in revision under sub-rule (2) of rule 10 as the case may be and shall republish the roll so corrected or if he deems fit, shall republish the preliminary roll published under rule 7 together with list of additions and corrections prepared in accordance with the said orders.(2) Any roll republished under the provisions of sub-rule (1), with or without a list of additions and corrections, shall come into force from the date of such republication. |