Section 63(1)(h) in Tamil Nadu Panchayats (Elections) Rules, 1995

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Tamilnadu - Subsection

Section 63(1)(h) in Tamil Nadu Panchayats (Elections) Rules, 1995

(h)if it does not bear both the distinguishing mark and/or the signature of the Presiding Officer which it should have borne under the provision of sub-rule (1) of rule 51 or the words [E.D.C.] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] under the sub-rule (1) of rule 52, or

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State of Tamilnadu - Subsection

Section 63(1)(h) in Tamil Nadu Panchayats (Elections) Rules, 1995