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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(1)(h) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(h)if it does not bear the distinguishing mark and/ or the signature of the Presiding Officer which it should have borne under the provisions of sub-rule (1) of rule 49 or the letters "EDC" under sub-rule (1) of rule 50, or