Section 10(2)(g) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(g) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(g)The State Election Commission shall decide matters relating to number of copies of the list to be printed, custody and supply of voters list to the local bodies and to the candidates and fixing of sale price to the public.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 10(2)(g) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999