Section 23(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)As soon as possible, after notice is published under Rule 5, the election officer shall as certain in writing from the Collector of the District whether any voter in that Municipality/Nagar Panchayat is subjected 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 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.
