(5)[ The trial of an election petition shall, so far as is practicable, consistently with the interest of justice in respect of the trial, be continued from day-to-day until its conclusion, unless the District Judge finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.] [Inserted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2000 (Tamil Nadu Act 1 of 2001).]
