Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)In deciding the right of a person to obtain a ballot paper or ballot papers, the Presiding Officer or the Polling Officer, as the case may be, shall overlook mere clerical or printing errors if any in the electoral roll, if he is satisfied that such person is identical with the elector to whom that entry relates.