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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(c) in Tamil Nadu Panchayats (Elections) Rules, 1995

(c)publish a notice signed by him stating the name of the person elected as chairman of the District Panchayat or Panchayat Union Council, as the case may be, on the notice board of the District Panchayat Office or the Panchayat Union Office concerned;