Section 327 in High Court of Chhattisgarh Rules, 2005
327.
(1)Where an election petition abates under sub-section (1) of Section 112 of the Act, the notice of such abatement shall be published in the official gazette.(2)No cost shall be realized for publication of the notice required under clause (b) of sub-section (3) of Section 110, sub-section (2) of Section 112 and Section 1 16 of the Act.(3)Unless otherwise directed by the Judge the official gazette, in which the notice as required under sub-section (2) of Section 109, clause (b) of sub-section (3) of Section 110, sub-section (2) of Section 112 and Section 116 of the Act shall be published in the State Gazette in case of election petitions relating to State Legislatures and Gazette of India in case of election petitions relating to the Parliament.(4)The office shall send such notice for publication in the official Gazette within one week of the time when such publication becomes necessary.
