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[Cites 0, Cited by 0] [Section 56J(1)] [Section 56J] [Entire Act]

State of Tamilnadu - Subsection

Section 56J(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)the hiring of a vehicle or vessel by an elector or several electors at their joint costs for the purpose of conveying him or them to or from the polling station, if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power; and