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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Tamilnadu - Subsection

Section 130(5) in Tamil Nadu Panchayats (Elections) Rules, 1995

(5)The reasonable expenses incurred by any person in attending to give evidence may be allowed by the Election Court to such person and shall, unless the said Court otherwise directs, be deemed to be part of the costs.