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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(7) in Haryana Municipal Corporation Election Rules, 1994

(7)If on the application of any party to an election petition the Government is satisfied that there are reasonable grounds for the transfer of case from the Tribunal appointed to hear such an election petition it may appoint a fresh Tribunal as provided heretofore.