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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)If, owing to illiteracy or blindness or other physical infirmity, a Ward member is unable to read the ballot paper and make a mark thereon and applies for assistance in doing so, the Returning Officer shall record the vote in the ballot paper in accordance with the wishes of the Ward member and fold it up so as to conceal the vote.