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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in The Bihar Municipal Election Rules, 2007

(3)A claim or objection shall be addressed to the Revising Authority and shall either be presented to the Revising Authority specified in the notice referred to in sub-rule (2) or be sent by post to the Revising Authority so as to reach him within the said period.