Section 35(2)(f) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

(f)such other persons as may be authorised by the State Election Commission and the State Election Officer as well as the District Election Officer.

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