Section 24(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(1)A voter who has inadvertently dealt with his ballot paper in such a manner that it cannot be used as a valid ballot paper, may return it to the Presiding Officer, who, if satisfied of the inadvertence, may issue another ballot paper and the ballot paper so returned shall be marked "Spoilt-Returned" and mentioned in the diary.
