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

State of Tamilnadu - Subsection

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

(a)the petitioner shall be ordered to pay the cost of the respondents therefor incurred or such portion thereof as the Election Court may think fit; and