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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Tamilnadu - Subsection

Section 113(1)(c) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(c)publish a list signed by him stating the name of the person elected on the notice board of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be; and