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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5) in Haryana Panchayati Raj Election Rules, 1994

(5)A list of wards determined under this rule shall be published by the Circle Revenue Officer in case of Gram Panchayats and by the Deputy Commissioner in case of Panchayat Samitis and Zila Parishad. In case of Gram Panchayat the list shall be affixed on the notice boards of the officers of Block Development and Panchayat Officer, Circle Revenue Officer and the Gram Panchayat and at any other conspicuous place in the Sabha area. In case of Panchayat Samitis the affixation shall be on the notice boards of the offices of Block Development and Panchayat Officer and Circle Revenue Officer concerned. In case of Zila Parishad the list of wards shall be affixed, on the notice board of the District Election Officer (Panchayat) as well as offices of Block Samitis and Circle Revenue Officers and other conspicuous places.