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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)[ with reference to all matters not expressly provided for in this Act, relating to the elections of chairman, vice-chairman or councillors including deposits to be made by candidates standing for election as councillors and the conditions under which such deposits may be forfeited:] [Clause (b) was substituted for original clauses (b) and (c) by section 123(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]