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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)The notifications referred to in sub-rule (1) shall be published in the Tamil Nadu Government Gazette. The State Election Commission may also arrange to publish the notifications at such other places as it deems fit, to give further publicity to the notification.