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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)If an elector, after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer and the ballot paper so returned shall be marked "Returned-cancelled", by the Presiding Officer.