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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tamilnadu - Subsection

Section 69(4) in Tamil Nadu Panchayats (Elections) Rules, 1995

(4)In the case of election of members of Village Panchayats, as soon as the result of the election has been declared, the Returning Officer shall cause to be published in Form 26 the name or names of the candidate or candidates duly elected to the Village Panchayat, on the notice board of his office, as well as of the Village Panchayat concerned and in any conspicuous place in the Panchayat village.