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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(k) in Haryana Municipal Corporation Election Rules, 1994

(k)"Revising Authority" means such person as the Deputy Commissioner may appoint in respect of a ward or part of a ward for the purpose of receipt and disposal of claims and objections in respect of preparation or revision of rolls;