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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(6) in Tamil Nadu Panchayats (Elections) Rules, 1995

(6)Where a person has signed as proposer for more nomination papers than there are vacancies to be filled up, such of the nomination papers so signed which have been first received up to the number of vacancies to be filled, shall be accepted if they are otherwise valid and the others rejected.