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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(6) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(6)Where a person has signed as proposer more than one nomination paper in respect of an election only, that nomination paper which has been first received shall be accepted if it is otherwise valid.