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State of Tamilnadu - Section

Section 107 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

107. Voting procedure.

- Every member shall, on receiving the ballot paper, proceed to the voting compartment for the purpose of recording his vote or votes and put a mark on it with the help of the instrument provided for this purpose by the Returning Officer, on the ballot paper against the name or names of the candidate or candidates for whom he wishes to vote. He shall, before quitting the voting compartment fold up the ballot paper so as to conceal the mark and put the ballot paper so folded, into the ballot box in the presence of the Returning Officer.