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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Tamilnadu - Subsection

Section 77(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)If there is only one candidate validly nominated to the office of the Chairman, there shall be no ballot and the candidate shall be declared to have been duly elected as the Chairman of the District Panchayat or the Panchayat Union Council, as the case may be.