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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(4)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)if the number of contesting candidates qualified to be chosen for the reserved seats exceeds the number of seats reserved, while the total number of all contesting candidates for election in the said Ward is less than or equal to the total number of seats to be filled at the election, the Returning Officer shall, after notice to the candidates concerned, decide by drawing lots, which of the candidates so qualified to fill the reserved seats shall be declared elected to the reserved seats and which of them to the non-reserved seats. Thereafter, he shall cause a copy of the list of contesting candidates in Form 9 to be affixed in his office and shall, then, declare all such candidates duly elected;