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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(5) in Tamil Nadu Panchayats (Elections) Rules, 1995

(5)If the Returning Officer is satisfied that any ballot box has, in fact, been tampered with, shall not count the ballot papers contained in that box and shall follow the procedure laid down in rule 57 in respect of that polling station.