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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1)(i) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(i)if there is only one contesting candidate, the Returning Officer shall, after publishing the list in Form 9 at the places mentioned in sub-rule (4) of rule 33, declare such candidate to be duly elected.