Section 56(4)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(4)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)An order passed under clause (a) or (b) of sub-rule (1) shall state -

(i)the date on which and the hours between which such adjourned poll, shall be held; and

(ii)the date on which and the place and hour at which the Returning Officer shall commence the counting of the votes.