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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(d) in Tamil Nadu Panchayats (Elections) Rules, 1995

(d)the Returning Officer shall forward a copy of the notice referred to in the sub-rule (c) above, to the Director of Stationery and Printing, Chennai and the State Election Commission for publication of the name of the elected candidate, as soon as practicable, in the Tamil Nadu Government Gazette.