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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Tamilnadu - Subsection

Section 114(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)These packets shall be retained in safe custody in the Office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, for a year and shall, then, unless otherwise directed by a competent Court, be destroyed.