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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)If, after the inquiry, the Presiding Officer considers that the challenge has not been established, he shall allow the person challenged to vote and if he considers that the challenge has been established, he shall debar the person challenged from voting, besides taking appropriate action against him.