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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Grama Panchayats Election Rules, 1965

(3)Any person who claims to be entitled to be registered as an elector and whose name is not entered in or entered in an incorrect place or manner or with incorrect particulars in the preliminary electoral roll and any person whose name is on the roll and objects to the inclusion of his name or the name of any other person in the electoral roll may prefer a claim in Form No. 16 or an objection in Form No. 17 to the Electoral Registration Officer for consideration and necessary corrections.