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State of Mizoram - Section

Section 157 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

157. Supply of duplicate ballot paper when it is spoilt through in advertence.

- A voter who has inadvertently dealt with his ballot paper in such a manner that it cannot conveniently be used as a ballot paper may, on delivering it to the presiding officer and satisfying him of the inadvertence, obtain another ballot paper in place of the spoilt paper. The latter shall, together with its counterfoil to marked as cancelled.