Section 54(4)(a) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

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State of Tamilnadu - Subsection

Section 54(4)(a) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(a)An order passed under clause (a) or (b) of sub-rule (3) shall state-

(i)the dace on which and the hours between which such adjourned poll, shall be held; and

(ii)the date on which and the place and hour at which the Returning Officer shall commence the counting of the votes.