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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Tamilnadu - Subsection

Section 136(2) in Tamil Nadu Panchayats (Elections) Rules, 1995

(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.