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[Cites 0, Cited by 0] [Section 127(5)] [Section 127] [Entire Act]

State of Tamilnadu - Subsection

Section 127(5)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(b)such withdrawal shall be communicated by the Election Court to the Town Panchayat or Third Grade Municipality or Municipality or Corporation concerned, State Election Officer and the State Election Commission.