Section 135 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
135. Communication of orders of the Election Court.
- The Election Court shall, as soon as may be, after the conclusion of the trial of an election petition, intimate the substance of the decision to the Executive Officer of the Town Panchayat or Third Grade Municipality or the Commissioner of the Municipality or Corporation concerned and to the State Election Commission and as soon as may be thereafter, shall send to the State Election Officer, the State Election Commission and the Government an authenticated copy of the decision.
