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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)An elector who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as ballot paper may return it to the Presiding Officer, who is satisfied of the inadvertence, may issue another ballot paper and the ballot paper so returned shall be marked "Spoilt-can-celled" by the Presiding Officer.