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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)if the number of contesting candidates is equal to the number of seats to be filled, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in his office and after such affixation, declare all such candidates to be [duly elected] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] to fill-up those seats;