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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)As soon as may be, after the close of the time fixed for receiving nomination papers on each day, the Returning Officer shall cause to be affixed in some conspicuous place in his office a notice in Form 4 of all the nomination papers presented to him on that day. [Separate notice shall be prepared and published in respect of election of Chairman or Mayor and Councillors.] [Inserted by G.O(Ms.) No. 135, Dated 12.9.2011.]