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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)He shall supply, free of cost, if so directed by the State Election Commission, two copies of the roll to the recognised political parties as notified by the State Election Commission, from time to time.