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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)[ The Returning Officer shall then complete the list of contesting candidates in Form 9 and publish the same at the office of the Town Panchayat or Municipality or Corporation, as the case may be. The list shall also be published in two or more conspicuous places in each ward in the respective Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case maybe, in the case of election of Chairman or Mayor and in the respective ward in the case of election of councillors.] [Inserted by G.O.(Ms.) No. 135, Dated 12.9.2011.]