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State of Maharashtra - Section

Section 31 in The Maharashtra District Planning Committee (Election) Rules, 1999

31. Form of ballot papers.

(1)For each constituency there shall be a separate ballot paper [* * *] [The words 'in different colour' were deleted, by G. N. of 5.5.2000.].
(2)Every ballot paper shall be in Form V.
(3)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates.
(4)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.