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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4)(ix) in Haryana Panchayati Raj Election Rules, 1994

(ix)As soon as the District Electoral Officer has disposed off all the claims and objections presented before him, he shall forward a list of such claims and objections along with his orders thereon to the District Election Officer (P) who shall cause the ward wise list of voters to be corrected, in accordance with the orders passed by the District Electoral Officer or by him in an appeal under sub-rule (4) (vii) and sub rule (4) (viii), as the case may be. The list of voters so amended shall be final and two copies thereof duly signed by the District Electoral Officer and District Election Officer (Panchayat) shall be kept in their offices and shall be published in the manner prescribed under sub-rule (3) together with list of additions and corrections prepared in accordance with the said orders.