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State of Tamilnadu - Section

Section 63 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

63. Marked copy of electoral roll.

- Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the polling agent and others present that the marked copy of the electoral roll or rolls to be used during the poll docs not contain any entry other than those made in pursuance of these rules and other authorised corrections made by the Electoral Registration Officer.