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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(3)(a) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;