Section 136 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
136. Transmission of order of the Election Court and its publication.
- As soon as may be after the receipt of any order made by the Election Court under rule 130 or 131, the State Election Commission shall forward copies of the order to the Executive Officer of the Town Panchayat or Third Grade Municipality or Commissioner of the Municipality or Corporation who shall cause the order to be published in the office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation concerned.
