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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(1)(b) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(b)If the Presiding Officer considers it necessary to stop polling for a short interval due to heavy rain or dislocation of work in the polling booth for some reason or other etc., or disturbance of peace in the neighbourhood of the polling booth due to high tension among the public, he can do so by informing the public to that effect under intimation to the Election Officer. In such an event, the poll can be resumed and continued beyond the period fixed for the poll to the extent of the time for which the poll was stopped.