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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)any premises other than residential buildings actually occupied are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken; or