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State of Haryana - Section
Section 13 in Haryana Municipal Corporation Election Rules, 1994
13. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***.]| 13. Correction of errors in roll.- If the Deputy Commissioner on an application made to him or on his own motion, is satisfied after such enquiry as he thinks fit, that any entry in the roll of a ward -(a) is erroneous or defective;(b) should be transposed to another place in the roll on the ground that the person concerned has changed his place of ordinary residence within the ward; or(c) should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or is otherwise not entitled to be registered in that roll,the Deputy Commissioner shall, subject to such general or specified directions, if any, as may be given by the State Election Commissioner in this behalf, amend, transpose or delete the entry:Provided that before taking any action on any ground under Clause (a), Clause (b) or Clause (c) the Deputy Commissioner shall give the person concerned a reasonable opportunity of being heard before taking the proposed action. |