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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Tamilnadu - Subsection

Section 77(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)the use of any public transport vehicle or vessel or any railway carriage by any elector at his own cost for the purpose of going to, or coming from, the polling station.