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

State of Tamilnadu - Subsection

Section 60A(1) in The Madurai City Municipal Corporation Act, 1971

(1)Mo election of a [Mayor or a] [Inserted by Tamil Nadu Act 22 of 1996.] councillor shall be called in question (except by an election petition presented to the District Judge having jurisdiction within 3[forty-five] days from the date of the publication of the result of the election under section 65.