Section 141 in Tamil Nadu Panchayats (Elections) Rules, 1995
141. Effect of orders of the Election Court.
(1)Every such order shall take effect as soon as it is pronounced by the Election Court.(2)Where by an order, the election of a candidate is declared to be void, acts and proceedings in which that candidate has, before the date of such order participated, shall not be invalidated by reason of that order, nor shall such candidate be subjected to any liability or penalty on the ground of such participation.
