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State of Tamilnadu - Section

Section 72 in Tamil Nadu Panchayats Act, 1994

72. Cognizance of certain election offences.

- No Court shall take cognizance of any offence punishable under section 64 or under section 69 or under clause (a) of sub-section (2) of section 71 except on complaint in writing made by order of, or under authority from, the Government.Requisitioning of property for election purposes