Section 2(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(1)In these rules, unless the context otherwise requires:-(a)'Act' means the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956);(b)'ballot box' includes any box, bag or other receptacle used for the insertion of the ballot paper by a voter;(c)'counterfoil' means the counterfoil attached to a ballot paper printed under the provisions of these rules;(d)'electoral roll' means the electoral roll for the Corporation concerned prepared and published under section 12 of the Act;(e)'electronic voting machine' means, the voting machine referred to in section 60 A of the Act;(f)'Form' means a form appended to these rules and includes a translation thereof in Telugu or any other languages specified in Schedule 8 of the Constitution;(g)'Marked copy of the Electoral Roll' means the copy of the electoral rolls set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election or the names of electors who are allowed to vote through electronic voting machine;(h)'Voter' in relation to an election to any Municipal Corporation means a person in the electoral roll of the ward concerned for the time being in force and who is not subject to any disqualification for voting;
