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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)No person shall vote in more than one Ward in a Panchayat notwithstanding the fact that his name may have been registered in the electoral roll of more than one Ward of the Panchayat and if a person votes in more than one Ward, his votes in all such Wards shall be void.