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State of Himachal Pradesh - Section

Section 165 in The Himachal Pradesh Panchayati Raj Act, 1994

165. Procedure on receiving election petition.

- If the election petition is not furnished in the prescribed manner, or the petition is not presented within the period specified in section 163 the authorised officer shall dismiss the petition:Provided that the petition shall not be dismissed without giving the petitioner an opportunity of being heard.