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

State of Tamilnadu - Subsection

Section 71(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)fraudulently deface, destroy or remove any list, notice or other document affixed by or under the authority of a Returning Officer; or