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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(1)(h) in The Delhi Municipal Corporation Act, 1957

(h)the date, time and place for poll and other matters relating to the conduct of elections including—
(i)the appointment of polling stations for each ward,
(ii)the hours during which the polling station shall be kept open for the casting of votes,
(iii)the printing and issue of ballot papers,
(iv)the checking of voters by reference to the electoral roll,
(v)the marking with indelible ink of the left forefinger or any other finger or limb of the voter and prohibition of the delivery of any ballot paper to any person if at the time such person applies for such paper he has already such mark so as to prevent personation of voters,
(vi)the manner in which votes are to be given and in particular in the case of illiterate voters or of voters under physical or other disability,
(vii)the procedure to be followed in respect of challenged vote and tendered votes,
(viii)the scrutiny of votes, counting of votes, the declaration of the results and the procedure in case of equality of votes or in the event of a councillor being elected to represent more than one ward,
(ix)the custody and disposal of papers relating to elections,
(x)the suspension of polls in case of any interruption by riot, violence or any other sufficient cause and the holding of a fresh poll,
(xi)the holding of a fresh poll in the case of destruction of or tempering with ballot boxes before the court,
(xii)the countermanding of the poll in the case of the death of a candidate before the poll;
(hh)[ the requisitioning of premises, vehicles, vessels or animals, payment of compensation in connection with such requisitioning, eviction from requisitioned premises and release of premises from requisition;] [Inserted by Act 42 of 1961, section 5 (w.e.f. 12-9-1961)]