Section 43D in Tamil Nadu District Municipalities Act, 1920
43D. [ Voting machine at elections. [Section 43D was inserted by Tamil Nadu Act 10 of 2001.]
- Notwithstanding anything contained in this Act or the rules made thereunder, the giving and recording of votes by voting machines may be adopted in such ward or wards of a municipality as the [Tamil Nadu State Election Commission] may, having regard to the circumstances of each case, specify.Explanation. - For the purpose of this section, "voting machine" means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.]
