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State of Andhra Pradesh - Section

Section 52 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

52.

(1)The Presiding Officer shall then, as soon as may be, deliver the ballot boxes and all packets and papers used at the polling station or cause them to be delivered to the Election Officer at such places as he may direct.
(2)The Election Officer shall make adequate arrangements for the safe transport of any ballot boxes, packets and other papers referred to in this rule from polling stations and for their safe custody until the commencement of the counting of votes.