Section 59A in Chennai City Municipal Corporation Act, 1919
59A. [ Voting machine at elections. [Inserted by Tamil Nadu Act 10 of 2001.]
- Notwithstanding anything contained in this Act or the rules made there under, the giving and recording of votes by voting machines may be adopted in such ward or wards of the corporation as the [Tamil Nadu State Election Commission] may, having regard to the circumstances of each case, specify.Explanation. - For the purpose of this section, 'voting machine' means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.]
