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[Cites 0, Cited by 0] [Section 56J(1)] [Section 56J] [Entire Act]

State of Tamilnadu - Subsection

Section 56J(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)the use of any public transport vehicle or vessel or any railway carriage by any elector at his own cost for the purpose of going to or coming from the polling station.