Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the polling agents and others present that the marked copy of the electoral roll or rolls to be used during the poll does not contain any entry other than those made in pursuance of these Rules and other authorised corrections made by the Electoral Registration Officer.