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[Cites 0, Cited by 0] [Section 71A(1)] [Section 71A] [Entire Act]

State of Tamilnadu - Subsection

Section 71A(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)any premises other than residential buildings actually occupied are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or