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State of Haryana - Section

Section 86 in Haryana Municipal Corporation Election Rules, 1994

86. Communication and transmission of the orders of Tribunal.

- The Tribunal shall, as soon as, may be, after the conclusion of the trial of the an election petition, intimate the substance of the decision to the Deputy Commissioner of the district concerned and to the Government and as soon as may, thereafter, send to the said authorities an authenticated copy of the decision.