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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)Every elector about whose identity the Presiding Officer or the Polling Officer, as the case may be, is satisfied, shall allow,-
(a)the inspection of his left forefinger by the Presiding Officer or Polling Officer; and,
(b)an indelible ink mark to be put on the back of left forefinger immediately above the root of the nail on skin or in such manner as the State Election Commission may direct in special circumstances.