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

State of Tamilnadu - Subsection

Section 2(1)(xxvii) in Tamil Nadu Panchayats (Elections) Rules, 1995

(xxvii)"returned candidate" means a candidate whose name has been published under rules, [69,89,97 or 117] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated 28th August 1997.] as duly elected;