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State of Tamilnadu - Section

Section 106 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

106. Preparation and issue of ballot papers.

(1)Every member present at the meeting wishing to vote shall be supplied with a ballot paper in Form 29. Every ballot paper shall be of identical colour and size on which the names of all the candidates and tire number of the ward of the Town Panchayat or Third Grade Municipality or Municipality or Corporation from which they are elected shall be legibly written or typewritten in Tamil in the order of Tamil alphabet.
(2)The ballot paper shall be assigned serial numbers and signed by the Returning Officer at the appropriate place and also on the reverse side before being handed over to the members, for voting.