Section 343A(5) in Andhra Pradesh Municipalities Act, 1965
(5)The propagation of the practice or the commission of sati or its glorification by a candidate or his agent nor any other person with the consent of the candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.Explanation. - For the purpose of this clause, "sati" and "glorification" in relation of sati shall have the meanings respectively assigned to them in the Commission of Sati (Prevention) Act, 1987.
