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State of Tamilnadu - Section
Section 117 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
117. [ Maximum Election Expenses. [Substituted by C.O(Ms.) No. 135, Dated 12.9.2011.]
| SI.No. | Nature of election | Expenditure Rs. |
| (1) | (2) | (3) |
| (a) | for election as councillor of a Town Panchayator a Third Grade Municipality | 11,250 |
| (b) | for election as Chairman of a Town Panchayat ora Third Grade Municipality | 56,250 |
| (c) | for election as Councillor of a Municipality(Second and First grade) | 22,500 |
| (d) | for election as Chairman of a Municipality(Second and First grade) | 1,12,500 |
| (e) | for election as Councillor of a Municipality(Selection and Special grade) | 56,250 |
| (f) | for election as Chairman of a Municipality(Selection and Special grade) | 2,25,000 |
| (g) | for election as Councillor of a Corporation(Other than Corporation of Chennai) | 33,750 |
| (h) | for election as Mayor of a Corporation (Otherthan Corporation of Chennai) | 5,62,500 |
| (i) | for election as Councillor of Corporation ofChennai | 56,250 |
| (j) | for election as Mayor of Corporation of Chennai | 11,25,000.] |