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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(4)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)in respect of reserved seats, if the number of contesting candidates qualified to be chosen to fill them is not larger than the number of vacancies, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in some conspicuous place in his office and shall, then, declare the candidate or all such candidates, as the case may be, duly elected;