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[Cites 0, Cited by 0] [Section 60A(1)] [Section 60A] [Entire Act]

State of Tamilnadu - Subsection

Section 60A(1)(a) in Tamil Nadu District Municipalities Act, 1920

(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 offer a poll has been taken, or