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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)Every such elector shall, before being supplied with tendered ballot paper, write his name and put his signature against the entry relating to him in Form 22 and put his signature on the counter-foil of the ballot paper.