Section 24(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(3)The ballot paper together with the envelopes and the letter shall be sent(a)in case where the voter is a member of the Armed Forces of the Union or of the Armed Police Force of the State serving outside the State, to the address of the voter as shown in the electoral roll;(b)in case where the voter is a person subject to preventive detention, to such voter to the place of his detention.
