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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(4)Where any act or thing is required or authorised by these rules to be done in the presence of the polling agent, the non-attendance of any such agent at the time and place appointed for the purpose shall not invalidate the act or thing done, if the act or thing is otherwise done fully in accordance with these rules.