Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(4)Any reference in this rule to the left fore-finger of an elector shall in the case where the elector has no left forefinger, be construed as a reference to any other finger of his left hand and shall in the case whether there are no fingers on his left hand be construed as a reference to the forefinger or any other finger of his right hand and shall in the case where he has no finger on his right hand and shall in the case where he has no finger on both the hands be construed as a reference to such extremity of his right or left arm as he possess.