Section 8(b) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(b)any mark other than the mark made in pursuance of clause (b) of Rule 40 of A. P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 41 of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965,
