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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Tamilnadu - Subsection

Section 73(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)any premises other than residential buildings actually occupied are needed or likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or