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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)Before any ballot paper is delivered to an elector, the Presiding Officer shall sign his name in full on the back of each ballot paper and affix the distinguishing mark of the polling station, the serial number and other particulars of the elector shall be noted in the counter-foil, if any, and the elector shall be required to sign it. The entry relating to the elector in the marked copy of the electoral roll shall be underlined. No person in the polling station shall note down the serial numbers of the ballot papers issued to a particular elector.