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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3)(d) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(d)that, where the election is solely for a seat or seats reserved for Scheduled Castes or Scheduled Tribes and/ or women, the candidate does not belong to such category.