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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)The roll so prepared shall be published in the manner specified in rule 18 and on such publication, shall be the roll for the newly created Town Panchayat or Third Grade Municipality or Municipality or Corporation or delimited ward or division.