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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(4)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)On receipt of orders passed under sub-rules (3) and (4) (a), the Returning Officer shall inform the contesting candidates or their election agents, of the date, time and place fixed for such adjourned poll and affix a notice on the notice board of the District Panchayat, Panchayat Union Council and of the office of the Village Panchayat or in a conspicuous place in the Ward notifying the date and hours so fixed. He shall also announce by beat of tom-tom in the polling area concerned the place, date and hours so fixed.