Section 46 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
46. of three years from the date of the order.
Voting machines at elections.- Notwithstanding anything contained inthis Act or the rules made there under, the giving or recording of votes by votingmachines may be adopted in such constituency or constituencies as the State ElectionCommission may having regard to the circumstances of each case specify.Explanation.- For the purpose of this section ‘voting machine’ means any machine
