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State of Tamilnadu - Section

Section 65 in The Madurai City Municipal Corporation Act, 1971

65. Notification of elections [xxx] [Omitted by Tamil Nadu Act 26 of 1994.].

- All elections of the Mayor and Deputy Mayor and all elections [xxx] [Omitted by Tamil Nadu Act 26 of 1994.] of councillors and all elections of the chairman and members of the standing committees shall be notified in the Tamil Nadu Government Gazette.