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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Tamilnadu - Subsection

Section 132(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act, then the Election Court may declare the election of the returned candidate to be void.