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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4)(viii) in Haryana Municipal Corporation Election Rules, 1994

(viii)Any person aggrieved by any such order of the Revising Authority, may file appeal within three days from the date of order to the Deputy Commissioner, who shall within three days either confirm such order, or set it aside or pass such other order with respect to the claim or objection as he may deem fit.