Section 20(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)[ He shall supply, free of cost, if so directed by the State Election Commission, two copies of the roll to the recognised political parties as notified by the State Election Commission, from time to time.] [Substituted by G.O. Ms. No. 151, Rural Development (Cl), dated the 2nd June 2001.]
