Section 56(6) in Tamil Nadu Panchayats (Elections) Rules, 1995
(6)Where an order is passed under clause (b) of sub-rule (3) for the adjournment of poll for the full number of hours, the Returning Officer shall proceed afresh under sub-rule (1) of rule 37 and such adjourned poll shall be held at the polling station concerned in accordance with the provisions of these rules in all respects, as if it were being held at such polling station for the first time:Provided that there shall be no fresh nomination in the cases falling under this sub-rule.
