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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(3)(d) in Tamil Nadu Panchayats (Elections) Rules, 1995

(d)that, where election is solely for a seat or seats reserved for Scheduled Castes or Scheduled Tribes [***] [Omitted by G. O. Ms. No. 163, Rural Development (PE), dated the 7th August 1996.] or women, candidate does not belong to such category.