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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)If a elector, after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer and the ballot paper and the counterfoil thereof shall be marked as Cancelled' by the Presiding Officer.