Section 54(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)A postal ballot paper which is not duly marked, or on which--(a)more than one mark is placed against any candidate's name; or(b)votes are given to more candidates than one candidate to be elected; or(c)a mark is placed in such a manner as to make it doubtful to which candidate it has been given; or(d)the signature of the voter is not duly attested, shall be invalid.
