Section 8(a) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(a)any entry other than that made in pursuance of Rule 35-A of the A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 36-A of the A.P. Municipal councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, and
