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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)In the case of an election to fill a casual vacancy, such meeting shall be convened within sixty days of the date of the occurrence of such vacancy on the date to be fixed by the State Election Commission.