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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(1)An elector who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper, may, on returning it to the Presiding Officer and on satisfying him of the inadvertence, be given another ballot paper and the ballot paper so returned and the counterfoil of such ballot paper shall be marked as "Spoilt: Cancelled" by the Presiding Officer.