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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(2)
(i)The Returning Officer shall prepare and publish in the Tamil Nadu Government Gazette the preliminary rolls of all electors in Form I for each of the electorates specified in sub-clauses (i) and (ii) of clause (a) of section 4 together with a notice stating that any objection relating to the entries in, or omissions from, the said electoral rolls may be preferred on, or before a specified date to him.
(ii)After the said date, the Returning Officer shall consider the objections received, if any, and shall, if necessary, revise the electoral rolls. The electoral rolls as finally published shall be final and conclusive.