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

State of Tamilnadu - Subsection

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

(c)if all the vacancies in the reserved seats to be filled at the election have been filled under clause (a) or (b) and if the number of contesting candidates remaining after the exclusion of the candidates so declared elected under the said sub-rule is not larger than the number of non-reserved seats to be filled at the election, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in his office and after such affixation shall declare them duly elected to the non-reserved seats;