Section 80(4) in Himachal Pradesh Municipal Election Rules, 2015
(4)Immediately after declaration of result the Returning Officer shall affix a copy of Return of election in a conspicuous place at his office and send the same to the Commission and the Secretary (Urban Development) to the Government of Himachal Pradesh, as the case may be, for publication in the Official Gazette of the State Government as required under section 27 of the Act.
