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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Tamilnadu - Subsection

Section 101(1)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(b)In the case of election of members of Statutory Committee, if the number of candidates referred to in sub-rule (3) of rule 100 is equal to or less than the number of committee members to be elected, there shall be no ballot and all the candidates shall be declared to have been duly elected.