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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(b)The Returning Officer shall also forthwith cause to be affixed a copy of the declaration referred to in clause (a) in the office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be.