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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(2) in Assam Panchayat (Constitution) Rules, 1995

(2)No objections as to the eligibility of a voter at the election shall be made by any person other than a candidate or his appointed Agent and such objection shall be made to the Presiding Officer who shall dispose of the objection summarily and his decisions thereon shall be final.