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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(5)Each packet shall be numbered and shall bear a note as to its contents, the name of the polling station and name and number of the ward where no vote has been recorded at any polling station, the Presiding Officer shall submit a nil report together with the statement in Form XVI referred to in sub-rule (6).