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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)Any polling agent may challenge the identity of a person claiming to be a particular elector by first depositing a sum of ten rupees in cash with the Presiding Officer for each such challenge.