Section 46 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
46. Right to vote.
(1)No person whose name is not entered in the electoral roll of any ward shall be entitled to vote.(2)No person shall vote at an election if he is subject to any of the disqualifications referred, to in section 16 of the Representation of the People Act, 1950 (Central Act 43 of 1950), or the relevant sections of the Act.(3)No person shall vote in more than one ward in a Town Panchayat or Third Grade Municipality or Municipality or Corporation notwithstanding the fact that his name may have been registered in the electoral roll of more than one ward of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and if a person votes in more than one ward, his votes in all such wards shall be void.(4)No person shall at any election vote in the same ward more than once, notwithstanding the fact that his name may have been registered in the electoral roll for that ward more than once and if he does vote more than once, all his votes in the ward shall be void.(5)No person shall vote at any election if he is confined in a prison whether under a sentence of imprisonment or otherwise:Provided that nothing in this sub-rule shall apply to a person subject to preventive detention under any law for the time being in force.
