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

State of Tamilnadu - Subsection

Section 89(d) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(d)Any contesting candidate or his election agent or his counting agent on application be permitted to take a copy or an extract from the statement in Form 25.