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

State of Tamilnadu - Subsection

Section 85(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)any premises other than residential buildings actually occupied are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken; or