Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Panchayats (Elections) Rules, 1995

(4)Upon such publication under this rule, the roll shall be the electoral roll of the Ward of the Village Panchayat or the Village or Ward of the Panchayat Union or the Ward of the District Panchayat, as the case may be, and shall remain in force till a fresh electoral roll is prepared and published.