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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(a) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(a)in the case of election of a Chairman, in the respective Town Panchayat Office or Municipal Office and in the case of election of a Mayor, in the respective Corporation Office and also in two or more conspicuous places in all wards of the respective Town Panchayat or Municipality or Corporation, as the case may be; and