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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Tamilnadu - Subsection

Section 124(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)Upon compliance with the provisions of the foregoing rules, the Election Court shall proceed to inquire into the petition. Where more election petitions than one are presented in respect of the same election, they may be tried individually or in one or more groups as the Election Court deems fit.