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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Municipalities (Election) Rules, 1994

(3)Subject to the reservation in favour of Scheduled Castes, Scheduled Tribes, Backward Classes and Women, a person who is entitled to vote in the election to a municipality and whose name is included in the municipal electoral roll, can contest from any ward;