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[Cites 0, Cited by 0] [Section 131(5)] [Section 131] [Entire Act]

State of Tamilnadu - Subsection

Section 131(5)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)such withdrawal shall be communicated by the Election Court to the Secretary or the Commissioner or the Chief Executive Officer, as the case may be, of the Panchayat concerned and the State Election Commission.