Section 24(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(2)As soon as possible, after notice is published under Rule 5, the Election Officer shall ascertain in writing from the Collector of the District whether any voter in that Municipality/Nagar panchayat is subject to preventive detention under any law for the time being in force. The Collector shall within ten days from the date of receipt of such communication from the Election Officer forward a list of names of any such voters in that Municipality/Nagar Panchayat, if any, together with their addresses and the particulars about their place of detention to the Election Officer.
