Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43C] [Entire Act] State of Tamilnadu - Subsection Section 43C(1) in Tamil Nadu District Municipalities Act, 1920 (1)The State Government may, in consultation with the [Tamil Nadu State Election Commission], make rules regulating the procedure with regard to election.
