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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(5) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003

(5)If it has been concluded that any ballot box has, in fact, been tampered with the ballot papers contained in that box shall not be counted and the procedure laid down in rule 48 in respect of that polling station shall be followed.