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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Tamilnadu - Subsection

Section 143(2) in Tamil Nadu Panchayats (Elections) Rules, 1995

(2)If any difficulty arises in giving effect to the provisions of these rules, or in holding any election, the State Election Commission as occasion may require, may, by order, do anything which appears to it necessary for the purpose of removing the difficulty.