Section 87 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
87. Invalidity of the voting paper.
- Any voting paper which contains the signature of any of the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] taking part in the vote or on which the mark is placed against more than one name shall be invalid.
