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State of Haryana - Section

Section 25 in Haryana Panchayati Raj Election Rules, 1994

25. Manner of publication of notice under rule 24.

- The notice under rule 24 shall be published not less than [five] [Substituted for 'ten' by Haryana Notification No. S.O. 203/H.A. 11/1994/S. 209/2004. dated 14.10.2004.] days [before the first day fixed for making nominations] [Substituted for the words 'before the date appointed for poll' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] and a copy of such notice affixed on the notice board in the office of the Zila Parishad, Panchayat Samiti and the Gram Panchayat concerned:Provided that a copy of the notice in respect of any election of Gram Panchayat shall be exhibited at a conspicuous place in the Gram Panchayat area.