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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)Upon such publication under this rule, the roll shall be the electoral roll of the ward or of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, and shall remain in force till a fresh roll is prepared and published.