Section 116(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(4)The officer specified in sub-rule (3) shall, within two days from the date on which the accounts of election expenses have been lodged by a candidate or his election agent under sub-rule (3), cause a notice to be affixed in the notice board of his office, specifying-(a)the date on which the account has been lodged;(b)the name of the candidate; and(c)the time and place at which such account can be inspected.
