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State of Andhra Pradesh - Section

Section 33 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

33.

Notwithstanding anything herein before contained, the Election Officer may, at his discretion, if a sufficient number of women suitable and willing to act as polling officer are available, provide a separate polling station for taking the votes of the women electors for any polling area or make such other arrangements as may be necessary to ensure the privacy of such electors [x x x x].