Section 136 in Tamil Nadu Panchayats (Elections) Rules, 1995
136. Grounds for declaring election to be void.
- If the Election Court is of opinion -(1)that the existence of all or any of the grounds specified in section 259 of the Act, has been established, or(2)that on the date of his election, a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act, then, the Court may declare the election of the returned candidate to be void.
