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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(12) in Tamil Nadu Panchayats (Elections) Rules, 1995

(12)The District Election Officer or the officers specified in sub-rule (3) shall, within five days of the receipt thereof, forward to the State Election Commission, the copy of the representation and account, if any, with such comments as he wishes to make thereon.