Section 26(8) in Tamil Nadu Panchayats (Elections) Rules, 1995
(8)[ If a person presents nomination papers in violation of sub-rule (1) of rule 30, the Returning Officer shall pending scrutiny and orders and also subject to the provisions contained in sub-rule (3) of rule 30 shall receive them.] [ Added by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]
