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[Cites 0, Cited by 1] [Section 227(1)] [Section 227] [Entire Act]

State of Andhra Pradesh - Subsection

Section 227(1)(f) in Andhra Pradesh Panchayat Raj Act, 1994

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or