Section 26 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
26.
A voter shall obtain attestation of his signature but not of his vote on the postal ballot paper by a Magistrate to whom the voter is personally known or to whose satisfaction the voter has been identified; or(a)in the case referred to in clause (a) of sub-rule (3) of Rule 24 by such officers as may be appointed in this behalf by the commanding officers of the unit in which the voter is employed; and(b)in the case referred to in clause (b) of sub-rule (3) of Rule 24 by the Superintendent of the Jail or the commandant of the detention camp in which the voter is under detention.
