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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(4)(ii) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(ii)If the polling station at which the person is on duty be not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper [x x x x] with instructions similar to those contained in item (ii) of Rule 40. The person shall proceed into the polling compartment and mark the ballot paper [x x x x] and place in an envelope. He shall then stick the envelope and hand over the cover to the Presiding Officer. The Presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded, the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 52 and forward the same to the Election Officer.