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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Tamilnadu - Subsection

Section 144(1)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)The number of members to be elected from each Ward/Territorial Ward and those among them which are reserved under sections 20/32 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) for Scheduled Castes, Scheduled Tribes [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] or for Women are given below: -