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State of Maharashtra - Section

Section 11B in Nagpur rules Relating to the Election of Councillors

11B.

(1)An elector who-has inadvertently dealt with his voting paper in such manner that it cannot be conveniently used as a voting paper may, on returning it to the polling officer and on satisfying him of the inadvertence. be given another voting paper, and the voting paper so returned shall be marked "Spoilt-cancelled" by the polling officer.
(2)If an elector after obtaining a voting paper decides not to use it, he shall return it to the polling officer and the voting paper so returned shall be marked as "Returned-cancelled" by the polling officer.
(3)All voting papers cancelled under sub-rule (1) or sub-rule (2) shall be kept in a separate packet.