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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)As soon as the voters list is ready, the Registration Officer shall give a public notice inviting -claims for inclusion of names in the list and objections to any entry therein, in such form as may be prescribed by the Commission and shall get the notice displayed on the notice board in the office of:
(a)Registration Officer,
(b)Gram Panchayat, concerned and
(c)Janpad Panchayat within which the Gram Panchayat lies.