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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Haryana - Subsection

Section 15A(2) in Haryana Panchayati Raj Election Rules, 1994

(2)Where more than one District Electoral Officers are appointed for a district under the proviso to sub-rule (1), the State Election Commissioner shall, in the order appointing the District Electoral Officers, also specify the area in respect of which such officer shall exercise jurisdiction.