Section 140 in Tamil Nadu Panchayats (Elections) Rules, 1995
140. Transmission of order to the appropriate authority, etc., and its publication.
- As soon as may be after the receipt of any order made by the Election Court under rule 134 or 135, the State Election Commission shall forward copies of the order to the appropriate authority who shall cause the order to be published in the office of the Panchayat concerned.
