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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)
(a)The Presiding Officer shall close the polling station at the hour fixed in that behalf under these rules and shall not thereafter admit any elector into the polling station:
Provided that, unless the poll is stopped under sub-rule (1) of rule 54, all electors present at the polling station before it is closed shall be allowed to cast their votes.
(b)if any question arises whether an elector was present at the polling station before it was closed, it shall be decided by the Presiding Officer whose decision shall be final.