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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(xv) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(xv)"Electoral Registration Officer" means the Executive Officer of a Town Panchayat or of a Third Grade Municipality or of the Commissioner of a Municipality or of a Corporation, as the case may be, or any other officer authorised in this behalf by the State Election Commission under rule 8 to prepare and publish electoral rolls under the Act;