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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(7) in Haryana Panchayati Raj Election Rules, 1994

(7)On receipt of the objections, if any, the Circle Revenue Officer or the Sub-Divisional Officer (Civil), as the case may be, shall hold summary enquiry into every objection and shall record his decision thereon within five days from the date of its receipt.