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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of Tamilnadu - Subsection

Section 51A(2) in Tamil Nadu District Municipalities Act, 1920

(2)An election petition calling in question any elector may be presented on one or more of the grounds specified in section 51-B by any candidate at such election, by any elector of the ward concerned, or by any councillor.