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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(vi) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(vi)"Contesting candidate" means a candidate whose nomination has been duly accepted under sub-rule (9) of rule 27 and who has not withdrawn his candidature;