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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)If an 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 Returned: Cancelled' by the Presiding Officer.