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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)No person shall at any election vote in the same ward more than once, notwithstanding the fact that his name may have been registered in the electoral roll for that ward more than once and if he does vote more than once, all his votes in the ward shall be void.