Section 79(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)When an adjournment of the poll the full number of hours is recommended under clause (b) of sub-rule (3) of rule 54, the Returning Officer shall proceed afresh under sub-rule (1) of rule 35 and such adjourned poll shall be held at the polling station concerned in accordance with the provisions of Rules 58 to 78 in all respects, as if it were being held at such polling station for the first time:Provided that there shall be no fresh nomination in the cases falling under this sub-rule.
