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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

Section 15A(5) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(5)The District Election Officer, after giving the appellant an opportunity of hearing and making such enquiry as he deems fit, shall pass suitable order on the appeal. The decision of the District Election Officer shall be final.