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State of Uttar Pradesh - Section

Section 22 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

22. Supply of fresh ballot paper in certain circumstances.

(1)A member who has advertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Returning Officer and on satisfying him of the inadvertence, obtain another ballot paper in place of the ballot paper so returned, and the latter shall, together with its counterfoil, be marked as "Returned and Cancelled" by the Returning Officer.
(2)Any ballot paper so cancelled shall be kept in an envelop set apart for the purpose.