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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)[ provide for the adjudication by the District Judge having jurisdiction, of disputes arising out of elections; and] [Substituted by Tamil Nadu Act 26 of 1994.]