Section 23(2)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

(b)whether the ward is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;

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