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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(1)(c) in Himachal Pradesh Municipal Election Rules, 2015

(c)after considering any verbal or written objection that may be preferred, decide whether all or any of the names may be included in or deleted from the electoral roll :