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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(26) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(26)While publishing the provisional list, the local authority shall call upon members of the public to file claims and objections vis-à-vis the list, within a period, not less than 15 days, in a proforma notified by the local authority.