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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)if there is only one contesting candidate, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in the notice board in his office and after such affixation declare such candidate to be duly elected;