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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

State of Tamilnadu - Subsection

Section 62A(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)An election petition calling in question any such election may be presented on one or more of the grounds specified in section 62-B by any candidate at such election, by any elector of the division concerned or by any councillor.