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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(i) in The Bihar Municipal Election Rules, 2007

(i)For the purpose of the disposal of claims for being included and objections to the inclusion of any name in the electoral roll, the Registration Officer may appoint in writing a person or persons to perform all or any of the duties of the Revising Authority in respect of any ward or part of a ward: