Section 201A in Andhra Pradesh Panchayat Raj Act, 1994
201A. [ Voting machines at elections. [Inserted by Section 5 of Act No. 26 of 2000.]
- Notwithstanding anything contained in this Act or the rules made thereunder, the giving and recording of votes by voting machines in such manner as may be prescribed, may be adopted in such Ward or Wards or Constituency or Constituencies as the Andhra Pradesh Election Commission for Local Bodies may, having regard to the circumstances of each case, specify.Explanation. - For the purpose of this Section, "Voting Machines" means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made threunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.]
