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State of Haryana - Section
Section 8 in Haryana Municipal Corporation Election Rules, 1994
8. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 8. Appointment of Revising Authority.- The Deputy Commissioner may appoint any[Gazetted Officer] [Substituted for 'Magistrate of the First Class' by Haryana Government Notification No. S.O.123/H.A. 16/1994/Section 32/2007 dated 19.12.2007.]to be a Revising Authority for the purpose of hearing claims and objections relating to roll and may specify the ward or wards for which he shall be the Revising Authority. |