87. Notice by [district election officer] [ Substituted by S.O. 3875, dated 15.12.1966.] for inspection of accounts.
- The [district election officer] [ Substituted by S.O. 3875, dated 15.12.1966.] shall, within two days from the date on which the account of election expenses has been lodged by a candidate under section 78, cause a notice to be affixed to his notice board, specifying-(a)the date on which the account has been lodged;(b)the name of the candidate; and(c)the time and place at which such account can be inspected.
