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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)Ballot paper for election of [*] [Omitted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Panchayat Union Councils and District Panchayats. - Every ballot paper for election of [*] [Omitted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Panchayat Union Councils and of District Panchayats shall be in Form 14-A with a counter-foil attached to it. The names of the contesting candidates with their respective distinctive symbols shall be printed on the ballot papers in the same order in which the names appear in Form 9. The size of the ballot paper and other matters relating thereto shall be decided by the State Election Commission, from time to time.