Section 116(6)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 116(6)] [Section 116] [Entire Act]

(b)whether such candidate has lodged his account of election expenses, and if so, the date on which such account has been lodged; and

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