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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(6)(d) in The Madurai City Municipal Corporation Act, 1971

(d)If in any case a question arises as to whether a person is ordinarily resident in the city, at any relevant rime the question shall be determined by the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2002.] in accordance with such rules as may be prescribed.]