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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(c) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(c)whether the office of the Chairman or the office of the Mayor is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;