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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(b)It shall be the duty of the Executive Officers, or the Commissioners, as the case may be, to report every casual vacancy within one week from the date of its occurrence to the State Election Commission.