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State of Haryana - Section
Section 10 in Haryana Municipal Corporation Election Rules, 1994
10. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 10. Disposal of claims and objections.- (1) On the date and at the place fixed under rule 9, the Revising Authority shall hear and decide the claims and objections according to their merits after hearing the parties concerned or their authorised agents and, in the case of a claim any person who objects to the admission of such a claim and after considering such evidence as may be produced or may appear necessary to him. He shall -(i) reject any claim or objection which does not comply with any of the provisions of these rules or pass such orders as he may deem fit;(ii) dismiss any case in which the claimant or objector is not present or is not represented.(2) Any person aggrieved by any such order may, within three days from the date of the order apply to the Deputy Commissioner for revision and the Deputy Commissioner may, as far as practicable within a week, confirm such order or set it aside or pass such other order with respect to the claim or objection as he may deem fit.(3) No appeal shall lie from the order passed under the provisions of sub-rule (1) or sub-rule (2) and the orders passed thereunder shall be final. |