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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(2)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)[ direct that the counting of votes shall be stopped, declare the poll at that polling station to be void, appoint the date and fix the hour for taking the fresh poll at that polling station and notify the date so appointed and hour so fixed in such a manner as he may deem fit; or] [Substituted by G. O. Ms. No. 151, Rural Development (CI), dated the 2nd June 2001.]