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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)Every person referred to in sub-rule (1) shall, before being supplied with a tendered ballot paper, affix his signature against the entry relating to him in a list in Form 19 and in the counterfoil of the ballot paper.