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Madras HC Sets Aside Order Disqualifying Panchayat President - (14 Oct 2016)

Madras High Court has set aside an order issued by Tamil Nadu State Election Commission (TNSEC) disqualifying a Panchayat president, on ground that the order was not notified in the official gazette.

Tags : MADRAS HIGH COURT   TAMIL NADU STATE ELECTION COMMISSION  

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